PATEL BHIKHABHAI ATMARAM Vs. SPECIAL LAND ACQUISITION OFFICER AND DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Adityasinh Jadeja, learned AGP waives service of notice of Rule for the respondents.

(2.) Heard Mr.A.V.Prajapati, learned advocate for the applicants and Mr. Jadeja, learned AGP for the respondents.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 2808 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.