PATEL SHANKARBHAI KEVALBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

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

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

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 2090 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.