KANJI MANDANBHAI MEGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nitin M. Amin for the applicants and learned AGP Mr. Pranav Dhagat for the respondent-State in all the applications.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule on behalf of the respondent-State.

(3.) By way of these applications preferred under Sec. 5 of the Limitation Act, 1963 the applicants pray for condoning the delay of 581 days occurred in preferring appeals, challenging the common judgement and award dtd. 3/10/2018 passed by the learned Principal Senior Civil Judge, Junagadh in Land Reference Case Nos. 493 of 2006, 494 of 2006, 495 of 2006 and 496 of 2006 respectively.