Punjab-Haryana High Court
Smt. Veena Kumari vs State Of Haryana And Another on 25 August, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A. No. 4529 of 2007 (O&M)
Date of decision : 25.8.2008
Smt. Veena Kumari ..... Appellant
vs
State of Haryana and another .... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Harkesh Manuja, Advocate, for the appellant. Rajesh Bindal J.
This is an application for condonation of 6469 days in filing the regular first appeal. Even other RFAs arising out of same award had been decided by this court on 3.11.2006. The stand of the applicant that she was under the impression that all the land owners were related to each other and appeal on her behalf had been filed by the other relative who was taking care of the cases cannot be held to be a ground for condoning the delay. As no ground for condonation of delay is made out, accordingly, the application for condonation of delay is dismissed. Consequently, the main appeal is also dismissed.
25.8.2008 ( Rajesh Bindal) vs. Judge