CHAUDHARY JASUBHAI GALBABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

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

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

(3.) By way of these applications, the applicants pray for condonation of delay of 3194 days occurred in preferring the First Appeals against the common judgment and award dtd. 30/8/2011 passed by the learned Principal Senior Civil Judge, Gandhinagar in Land Acquisition Reference Cases No. 358 of 2006.