PATEL HARSHADBHAI JOITARAM Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned Advocate Mr.Yatin Soni on behalf of the applicants and learned Assistant Government Pleaders Mr.Ashutosh Dave and Mr.Pranav Dhagat on behalf of the respondent-State.

(2.) Rule. Learned AGPs waive service of Rule on behalf of the respondent-State in respective applications.

(3.) By way of these applications, the applicants pray for condoning delay of 1757 days which has occurred in preferring F/First Appeal No.28779 of 2022 against judgement and award passed by learned Principal Sr. Civil Judge, Mehsana dtd. 22/8/2015 in LAR Case No.1905/2009 and condoning delay of 1715 days which has occurred in preferring F/First Appeal No.228393 of 2022 against common judgement and award passed by learned Principal Sr. Civil Judge, Mehsana dtd. 29/7/2015 in LAR Case No.624/2009.