PATEL LAXMIBEN Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned Advocate Mr. A.V.Prajapati on behalf of the applicants and learned Assistant Government Pleader Mr. Akash Chhaya on behalf of the respondent-State.

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

(3.) By way of this application, the applicants pray for condoning delay of 1418 days which has occurred in preferring First Appeals against common judgment and award passed by learned Principal Senior Civil Judge, Patan dtd. 27/1/2016 in Land Reference Cases No. 1785/2006, 1789/2006 and 1790/2006.