DAMJI DHARAMSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Kiran Udhasi for learned Advocate the applicants and learned Assistant Government Pleader Mr. Akash Chhayaon behalf of the respondents.

(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 692 days which has occurred in preferring First Appeals against judgement and award passed by learned 2 nd Additional Senior Civil Judge, Jamnagar (Reference Court) dtd. 21/3/2018 in Land Acquisition Reference Cases No. 296 of 1989, 297 of 1989, 304 of 1989 and 306 of 1989.