GANDUBHAI DEVJIBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard learned Advocate Mr. Tushar Sheth on behalf of the applicants and learned Assistant Government Pleader Ms.Surbhi Bhati on behalf of the respondent- State.

(2.) By way of these applications, the applicants pray for condoning delay of 674 days which has occurred in preferring First Appeal against judgement and award passed by learned Additional Senior Civil Judge, Dhoraji dtd. 17/4/2018/19/4/2018 in Land Reference Case No.167/2009 and No.169/2009.

(3.) Learned Advocate Mr. Sheth would emphasize on averments made in Para No. 2 of the application and would submit that since the same reflect sufficient cause being made out for condoning the delay, this Court may consider these applications and condoned the delay which has occurred in filing the First Appeal.