PATEL JAGJIVANBHAI GANDABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr Nitin M. Amin, learned advocate submitted that the present application, has been filed by the applicants seeking condonation of delay of 600 days caused in filing the captioned appeals whereby, the applicants have challenged the judgment and award dtd. 9/5/2018 passed by the Reference Court in LRC case no.206 of 2010 and other allied matters.

(2.) Issue Rule, returnable forthwith. Mr Ashutosh Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent no.1.

(3.) Mr Nitin M. Amin, learned advocate appearing for the applicants, submitted that the possession of the land was taken 12 years ago and thereafter, the applicants were without land which, was the only source of livelihood. Compensation was not paid for almost all these years and therefore, due to the financial constraint, no steps were taken. It is submitted that the judgment and award was passed in the year 2018 and the authorities, have deposited the amount of compensation only a year back. Though the applicants have applied for withdrawal of the amount of compensation, till date, disbursement has not been allowed and the application seeking disbursement is still pending.