MANJULABEN GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nitin Amin on behalf of the applicants 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 these applications, the applicants have prayed for condonation of delay of 2458 days which has occurred in preferring First Appeals against judgement and order passed by learned Civil Court ( Reference Court) dtd. 21/5/2013, Junagadh in Land Reference Case No. 143 of 2004 in Civil Application No. 294 of 2023, LRC No. 148 of 2004 in CA No. 295 of 2023, LRC No. 149 of 2004 in CA No. 296 of 2023, LRC No. 150 of 2004 in CA No. 297 of 2023, LRC No. 154 of 2004 in CA No. 298 of 2023, LRC No. 156 of 2004 in CA No. 299 of 2023 and delay of 2454 days which has occurred in preferring First Appeal against judgment and order passed by learned Civil Court (Reference Court) dtd. 21/2/2013, Junagadh in LRC No. 161 of 2004.