Punjab-Haryana High Court
State Of Punjab Through Land ... vs Amrao Singh And Another on 8 July, 2011
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
C.M.No.7515-CI of 2011 in
RFA No.3291 of 2011(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.M.No.7515-CI of 2011 in
RFA No.3291 of 2011(O&M)
Date of Decision: July 8, 2011
State of Punjab through Land Acquisition Collector, Punjab, PWD (B&R),
Jalandhar
.....Applicant-appellant
v.
Amrao Singh and another
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Ms.Kavita Arora, AAG, Punjab
for the applicant-appellant.
.....
RAM CHAND GUPTA, J.(Oral)
C.M.No.7515-CI of 2011 There is delay of 840 days in filing the present regular first appeal. The ground taken by the applicant-appellant is that reference was decided by learned Additional District Judge, Ropar, on 6.11.2008 and, however, copy was applied by the concerned District Attorney on 6.3.2010. There is no explanation whatsoever as to why copy was applied after expiry of 1-1/2 years from the date of pronouncement of judgment by learned Additional District Judge. Perusal of certified copy attached with this appeal shows that copy was prepared on 9.3.2010 and the same was delivered on 13.3.2010 and thereafter the present appeal was filed on 24.5.2011.
Hence, even if, all the averments made in the application and the affidavit filed on behalf of the applicant-appellant-State are taken to be correct, no ground, what to talk of sufficient ground is made out for C.M.No.7515-CI of 2011 in RFA No.3291 of 2011(O&M) -2- condoning the inordinate delay of 840 days in filing the present appeal.
Hence, the present application for condonation of inordinate delay of 840 days in filing the present appeal is without any merit and the same is hereby dismissed.
RFA No.3291 of 2011
The present appeal is dismissed as having not been filed within prescribed period of limitation.
8.7.2011 (Ram Chand Gupta) meenu Judge