N.V.Anjaria,J. - (1.)In the facts of the case, Rule returnable forthwith. Learned Assistant Government Pleader Mr.Manraj Barot waives service of rule on behalf of the respondents.
1.1 Heard learned advocate Mr.A.V.Prajapati for the applicants and learned Assistant Government Pleader for the respondents.

(2.)The prayer in the application is to condone the delay of 3868 days which has occasioned in preferring the First Appeal.
(3.)The applicants- original claimants are desirous to challenge the judgment and award dated 15.5.2009 passed by the learned Additional District Judge and Presiding Officer, 3rd Fast Track Court, Mehsana in group of Land Acquisition Reference Case Nos.1358 to 1380 of 2003. It is the case of the applicants in support of the prayer for condonation of the delay that after the judgment and award was delivered on 15.5.2009, they could not apply for the certified copy as they did not receive the compensation amount and that the payment thereof was received only in the year 2019.
3.1 The applicants have stated that they learnt that higher compensation was awarded at Rs.119/- per sq.mtrs in respect of the acquisition of the lands of adjacent Village Kahoda. They further found that First Appeal No.1627 of 2013 was also preferred by another claimant of adjacent Village Lunva.