JAMNADAS MOHANBHAI GOPANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Kiran Udhasi for Mr. Tejas Satta on behalf of the applicants and learned Assistant Government Pleader Mr. Akash Chhaya on behalf of the respondent - State.

(2.) Rule. Learned AGP waives service of rule on behalf of the respondent-State.

(3.) By way of this application, the applicants pray for condoning delay of 399 days which has occurred in preferring First Appeal against judgement and award passed by learned Principal Senior Civil Judge, Dhoraji (Reference Court) dtd. 4/10/2018 in Land Acquisition Reference Case No. 35 of 2012.