THAKOR KALAJI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of Rule for the respondent.

(2.) Heard Mr.A.V.Prajapati, learned advocate for the applicants and Mr. Soaham Joshi, learned AGP for the respondent.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 3049 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.