BIJALBHAI VIRAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Kiran Udasi for learned Advocate Mr. Tejas P. Satta on behalf of the applicant and learned Advocate Mr. Pranav Dhagat on behalf of the respondent-State.

(2.) Issue Rule returnable forthwith. Learned Advocate Mr. Dhagat waives service of rule on behalf of the respondent-State.

(3.) By way of this application, the applicant prays for condoning delay of 654 days which has accrued in preferring appeal against the judgment and order dtd. 1/3/2018 passed by the learned 3 rd Additional Senior Civil Judge, Jamnagar in the Land Acquisition Reference Case No. 344 of 1996.