PARSOTTAMBHAI NARSIBHAI VAGHASIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nitin M. Amin for the applicant and learned AGP Mr. Nikunj Kanara for the respondent-State.

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

(3.) By way of this application preferred under Sec. 5 of the Limitation Act, 1963 the applicant prays for condoning the delay of 583 days occurred in preferring appeal, challenging the common judgement and award dtd. 3/10/2018 passed by the learned Principal Senior Civil Judge, Junagadh in Land Reference Case Nos. 505 of 2006.