MUMAN USMAN RAHIMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Anurag Rathod on behalf of the applicant and learned Assistant Government Pleader Mr.Pranav Dhagat on behalf of the respondent- State.

(2.) By way of this application preferred under Sec. 5 of the Limitation Act, 1963 the applicant prays for condoning the delay of 2078 days occurred in preferring appeal, challenging the common judgement and award dtd. 17/4/2014 passed by the learned Principal Senior Civil Judge, Palanpur in Land Reference Case No. 6 of 2001.

(3.) Learned Advocate Mr. Rathod on behalf of the applicant has relied upon a decision of this Court dtd. 3/1/2023 in Civil Application ( For Condonation of Delay) No. 3437 of 2022 in F/First Appeal No. 13238 of 2022 and allied matters whereby this Court relying upon decisions of the Hon'ble Supreme Court had condoned the delay of 496 days which had occurred in preferring First Appeals. Learned Advocate would further submit that the applicant could prefer the appeal after making arrangement for the payment of necessary Court fees for preferring the appeal.