STATE OF GUJARAT Vs. AFANIYABHAI SUKHALABHAI CHAUDHARY

JUDGEMENT

(1.) The present applications have been preferred by the State for condonation of delay of 1159 days in preferring captioned First Appeals. As common question of facts and law arise in these civil applications, they are being taken up for final disposal.

(2.) Mr. Vidit Sharma, learned advocate states that he has instructions to appear on behalf of respondent-claimants. Let his vakalatnama be accepted.

(3.) Mr. Vidit Sharma, learned advocate for the respondents submitted that, the Division Bench of this Court on 28/1/2021 in Civil Application No.3761 of 2019 in F/First Appeal No.23319 of 2019 with allied matters, had rejected all those applications, wherein condonation of delay of 1569 days had been sought.