PATEL RAMIBEN NAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application filed u/s 5 of the Limitation Act, the applicant has prayed to condone delay of 2367 days caused in preferring captioned First Appeal on the reasons stated in the application.

(2.) Learned advocate for the applicant would submit that they present applicant is a village person and he is unaware of the provisions of law, which could permit him to file appeal, which is a statutory right. He has produced decision of the Hon'ble Apex Court in case of K. Subbarayadu and others Vs. The Special Deputy Collector (Land Acquisition) reported in 2017(12) SCC 840 and would submit that considering the law laid down in aforementioned case, the applicant is not claiming his right for the interest upon the enhanced compensation, if any, for the delay period.

(3.) Learned AGP while opposing this application, would submit that delay is not sufficiently explained and therefore, present application may be dismissed.