Himachal Pradesh High Court
Punnu Ram (Deceased) Through Lrs vs . Lac on 22 September, 2023
Author: Virender Singh
Bench: Virender Singh
Punnu Ram (deceased) through LRs Vs. LAC .
RFA No.345 of 2013 22.09.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the appellants.
Mr. Mohinder Zharaick, H.S. Rawat, & Mr. Tejasvi Sharma, Additional Advocates of General with Ms. Leena Guleria, Deputy Advocate General, for respondent No.1. Mr. Saurav Rattan, Advocate, for respondent rtNo.2.
CMP(M) Nos.1214 & 1215 of 2013 By way of the present applications, the indulgence of this Court has been sought to implead the legal representatives of appellant Ram Kumar, who as per the application, has expired on 21.2.2013.
2. Since, the application for bringing on record the proposed legal representatives has been filed, after the prescribed period of limitation, as such, the application under Section 5 of the Limitation Act, for condonation of delay has been moved.
3. The delay has been sought to be condoned on the ground that the factum of death of Shri Ram Kumar was not in the knowledge of the applicants, as such the application could not be filed within the prescribed period of limitation. The application is duly supported by the affidavit of Harjinder Kaur.
::: Downloaded on - 27/09/2023 20:33:28 :::CIS4. The dispute in the present case has arisen on .
account of filing of the petition under Section 18 of the Land Acquisition Act.
5. Considering the said fact, the applications are allowed and, after condoning the delay, the proposed legal of representatives of deceased Ram Kumar, appellants No.25, are ordered to be brought on record, as appellants No.25(a) rt to 25(d). The applications stand disposed of.
RFA No.345 of 2013.
6. Amended memo of parties be filed on or before the next date.
List on 20th October, 2023.
(Virender Singh) Judge September 22, 2023(ps) ::: Downloaded on - 27/09/2023 20:33:28 :::CIS