HIRABHAI MURUBHAI Vs. DEPUTY COLLECTOR AND SPECIAL LAND ACQUISITION OFFICER AND REHABILITATION (IRRIGATION)

JUDGEMENT

(1.) Heard learned Advocate Ms. Kiran Udasi for learned Advocate Mr. Tejas P. Satta on behalf of the applicant and learned Assistant Government Pleader Mr. Trupesh Kathiriya 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 applicant prays for condoning delay of 593 days which has occurred in preferring First Appeal against judgment and award passed by learned 10th Additional Senior Civil Judge, Jamnagar dtd. 5/5/2018 in Land Acquisition Reference Case No. 505 of 2006.