MUKESHKUMAR MAHENDRASINH Vs. STATE OF GUJARAT

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. Nikunj Kanara 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 654 days which has occurred in preferring First Appeal against judgment and award passed by learned 3rd Additional Senior Civil Judge, Jamnagar dtd. 1/3/2018 in Land Acquisition Reference Case No. 345 of 1996