THAKOR RANCHHODJI SHANKARJI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Urmila Desai, learned AGP waives service of notice of Rule for the respondent.

(2.) Heard Mr.A.V.Prajapati, learned advocate for the applicants and Ms. Urmila Desai, learned AGP for the respondent.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 3016 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.