ISHWARBHAI GORDHANBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. Tejas P. Satta, learned advocate for the applicant and Mr. Soaham Joshi, learned AGP for the respondent-State. As common question of law and fact arises in the captioned matters, the same has been taken up for final disposal today.

(2.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of the respondent- State.

(3.) This is an application under Sec. 5 of the Limitation Act for condonation of delay of 507 days which has occurred in preferring the captioned First Appeals.