RAJABHAI GOVINDBHAI GEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nitin Amin on behalf of the applicant and learned Assistant Government Pleader Ms. Krushita Dave on behalf of the respondent-State.

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

(3.) By way of this application, the applicant prays for condoning delay of 496 days which has occurred in preferring First Appeal against the impugned judgment and award passed by learned Principal Senior Civil Judge, Vanthali dtd. 29/8/2018 in Land Reference Case Nos. 187 of 2017 and 177 of 2017.