PATHAN IKBAL LATIFKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rakesh Patel on behalf of the applicants and learned Assistant Government Pleader Mr. Akash Chhaya and learned Assistant Government Pleader Mr. Pranav Dhagat on behalf of the respondent - State.

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

(3.) By way of these applications, the applicants pray for condoning delay of 2740 days which has occurred in preferring First Appeals against judgement and award passed by learned 4 th Additional Senior Civil Judge, Mehsana (Reference Court) dtd. 1/1/2013 in Land Acquisition Reference Cases No. 1147 of 2011, 1148 of 2011, 1150 of 2011, 1151 of 2011, 1152 of 2011, 1154 of 2011, 1156 of 2022, 1158 of 2011, and 1163 of 2011.