- (1.)Heard learned Advocate Mr. Ankur Kiri for learned Mr.A.V. Prajapati on behalf of the applicants and learned Assistant Government Pleader Mr.Ashutosh Dave on behalf of the respondents.
(2.)By way of these applications, the applicants pray for condonation of delay of 3194 days occurred in preferring the First Appeals against the common judgement and award dtd. 30/8/2011 passed by the learned Principal Senior Civil Judge, Gandhinagar in Land Acquisition Reference Cases No. 359 of 2006, 371 of 2006 and 383 of 2006.
(3.)At the outset, learned Advocate Mr. Ankur Kiri would submit that a learned Coordinate Bench of this Court (Coram : A. G. Uraizee, J.) vide an order dtd. 1/4/2022 in Civil Application for condonation of delay filed in First Appeal, challenging the very selfsame decision had been pleased to condone the delay in preferring the appeal. Learned Advocate Mr.Kiri would further submit that the learned Coordinate Bench had relied upon an earlier decision of this Court (Coram: N. V. Anjaria, J.), whereby delay of 3049 days was condoned (Civil Application No.1121 of 2021 in First Appeal No.10080 of 2021 dtd. 6/8/2021), more particularly on account of the claimants inter alia waiving their right to claim interest for the enhanced amount, if any, for the delayed period.