MADHUBHAI KANJIBHAI KHATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Tejas Satta, learned advocate for the applicant - proposed appellant. Mr. Kaash Thakkar, learned advocate has appeared on behalf of the respondent no.3 and Mr. Dixit, learned Assistant Government Pleader has appeared on behalf of respondent State Authority.

(2.) The Civil Application No.6183 of 2024 is filed seeking condonation of delay of 1668 days in preferring captioned First Appeal challenging the impugned judgment and award dtd. 29/1/2020 passed in Land Reference Case No.34 of 2013 and allied matters (Main Land Reference Case No.31 of 2013) by the learned Principal Senior Civil Judge, Amreli, whereby, the Reference preferred by the present claimant under Sec. 18 of the Land Acquisition Act seeking enhancement of compensation was rejected.

(3.) The Civil Application No.6186 of 2024 is filed seeking condonation of delay of 1917 days in preferring captioned First Appeal challenging the impugned judgment and award dtd. 2/5/2019 passed in Land Reference Case No.9 of 2013 and allied matters (Main Land Reference Case No.4 of 2013) by the learned Principal Senior Civil Judge, Amreli, whereby, the Reference preferred by the present claimant under Sec. 18 of the Land Acquisition Act seeking enhancement of compensation was rejected.