DESAI ISHWAR RAMA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas P. Satta on behalf of the applicants and learned Assistant Government Pleader Mr. Trupesh Kathiriya on behalf of the respondents.

(2.) By way of this application, the applicants pray for condoning delay of 1741 days which has occurred in preferring First Appeal against judgement and award passed by learned Principal Senior Civil Judge, Palanpur, dtd. 10/3/2015 in Land Acquisition Reference No. 682 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.