B. Sudershan Reddy, J. - (1.) Leave granted.
(2.) These appeals, by Special Leave, are directed against the common judgment and order dated 22/23.08.2007 of the High Court of Bombay, Bench at Aurangabad allowing the applications filed by the first respondent under Section 5 of the Limitation Act, 1963 (hereinafter referred to as Rs. the said Act) to condone the delay of 1724 days in filing appeals against the award passed by the Civil Judge, Senior Division, Jalgaon in land acquisition cases. The High Court accepted the explanation offered by the respondent No. 1 herein for the apparent inordinate delay in filing the appeals against the award of the Reference Court.
(3.) Brief facts needed for disposal of these appeals are as under:;