GOVIND THAKERSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Kiran Udhasi for learned Advocate the applicants and learned Assistant Government Pleader Mr. Akash Chhaya, Mr. Ashutosh Dave and learned Assistant Government Pleader Mr. Pranav Dhagat on 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. 295 of 1989, 318 of 1989, 301 of 1989 and 305 of 1989.