VASRAMBHAI ARJANBHAI VAGHASIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nitin M. Amin on behalf of the applicant and learned Assistant Government Pleader Mr. Nikunj Kanara on behalf of the respondents.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule on behalf of the respondents.

(3.) By way of this application preferred under Sec. 5 of the Limitation Act, 1963 the applicant prays for condoning the delay of 583 days occurred in preferring appeal, challenging the common judgement and award dtd. 3/10/2018 passed by the learned Principal Senior Civil Judge, Junagadh in Land Reference Case Nos. 508 of 2006.