STATE OF GUJARAT Vs. DEVDAS VALERABHAI

JUDGEMENT

(1.) Heard learned Assistant Government Pleaders Mr. Akash Chhaya, Ms. Surbhi Bhati and Ms. Roshni Patel on behalf of the applicants-original appellants in the respective applications and learned advocate Mr. H.M.Shah and learned advocate Ms. Archana Amin on behalf of the respondents- claimants in all the applications.

(2.) ***

(3.) By way of these applications, the applicants seek to condone the delay of 328 days which has occurred in preferring First Appeals against judgment and award passed by learned Principal Senior Civil Judge, Rajula, District Amreli, dtd. 20/12/2018 in Land Reference Case Nos. 442/2017, 444/2017, 454/2017, 455/2017, 456/2017, 457/2017, 458/2017, 460/2017, 463/2017, 464/2017, 465/2017, 466/2017, 467/2017, 468/2017, 472/2017, 473/2017, 479/2017, 480/2017, 481/2017, 482/2017 respectively.