(1.) Heard learned Advocate Mr. Tejas P. Satta on behalf of the applicants and learned Assistant Government Pleader Mr. Trupesh Kathiriya and learned Assistant Government Pleader Ms. Krushita Dave on behalf of the respondents.
(2.) By way of these applications, the applicants pray for condoning delay of 2144 days which has occurred in preferring First Appeals against common judgement and award passed by learned Principal Senior Civil Judge, Palanpur, dtd. 31/1/2014 in Land Acquisition Reference Nos. 243 of 2000, 456 of 1999, 219 of 2000, 227 of 2000, 457 of 1999, 454 of 1999 and 453 of 1999.
(3.) Learned Advocate Mr. Satta on behalf of the applicants has relied upon a decision of this Court dtd. 5/1/2023 in Civil Application ( For Condonation of Delay) No. 1 of 2022 in F/First Appeal No. 36932 of 2022 and allied matters whereby this Court relying upon decisions of the Hon'ble Supreme Court had condoned the delay of 967 days which had occurred in preferring First Appeals.