DINESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader appears on advance copy, waives service of notice of Rule for respondent- State.

(2.) Heard learned advocates for the respective parties.

(3.) By way of present application filed under Sec. 5 of the Limitation Act, 1963, the applicants have prayed to condone delay of 1218 days caused in preferring captioned First Appeal against the Judgment dtd. 20/4/2018 and Decree dtd. 25/4/2018 passed in the Land Acquisition Reference (LAR) Case No.623 of 2009 in group LAR Case No.619 to 628 of 2009 by the learned Additional Senior Civil Judge, Rajkot.