RAVAL RAMESHBHAI KHEMABHAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Urmila Desai, learned AGP waives service of notice of Rule for the respondent State.

(2.) Heard Mr.A.V.Prajapati, learned advocate for the applicant and Ms.Urmila Desai, learned AGP for the respondents.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 3646 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.