HIRALAL SHAMALDAS DECD. Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. Amit C. Nanavati, learned advocate for the applicant and Mr. Soaham Joshi, learned AGP for the respondent-State.

(2.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 2801 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.

(3.) Mr. Mr. Amit C. Nanavati, learned advocate appearing for the applicant reiterated the averments made in the present application for condonation of delay. He submits that the applicants are poor farmers who have no knowledge of law, and therefore, they could not prefer an appeal within prescribed period of limitation. It is his further submission that the applicant had not abandoned his right to prefer an appeal and there is no malafide which can be attributed to the applicants.