STATE OF GUJARAT Vs. BHIKHABHAI JETHSURBHAI

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Ms. Tanushree Shrimal for the respondent-State and learned advocate Mr. Manish Malviya for learned advocate Ms. Archana Amin for respondent No.2.

(2.) By this application under Sec. 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 328 days caused in filing the First Appeal against the order dtd. 20/12/2018 passed in Main Land Acquisition Reference (LAR) No. 456 of 2017 (Old Reference Case No. 16/2007) together with consolidated Land Reference Cases Nos. 442/14, 443/17, 444/17, 454/17, 455/14, 456/17, 458/17, 459/17, 460/17, 463/17, 464/17, 465/17, 466/17, 467/17, 468/17, 469/17, 472/17, 473/17, 479/17, 480/17, 481/17 and 482/17 by the learned Principal Senior Civil Judge, Rajula, District Amreli.

(3.) Having regard to the submissions advanced by the learned AGP for the applicants and learned advocate for the respondent No.2 and more particularly, considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing the First Appeal has been sufficiently explained.