Himachal Pradesh High Court
Union Of India vs . Sukh Dev And Others on 12 October, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Union of India vs. Sukh Dev and others .
CMP(M) No.1252 of 2022 12.10.2022 Present Mr. Balram Sharma, Assistant Solicitor General of India, for the applicant/ petitioner.
Mr. Maan Singh, Advocate, for the respondents.
By way of instant application filed under Section 5 of the Limitation Act, prayer has been made on behalf of the applicant/petitioner r for condonation of delay in filing the accompanying petition.
Learned counsel representing the non-applicant/ respondent fairly states that he does not intend to file any reply to the application and shall have no objection in case prayer made in the application is allowed.
Having heard learned counsel representing the parties and perused the material available on record, this Court is convinced and satisfied that delay in maintaining the accompanying petition is neither intentional nor deliberate, rather same has occurred on the account of the lengthy administrative process and as such, delay in filing the petition, which in my considered view has been sufficiently explained, is condoned. The petition be registered. The application stands disposed of.
Civil Revision No________ of 2022 Admit.
Notice. Mr. Maan Singh, Advocate, appears and waives post admission notice on behalf of the respondent. List after eight weeks. In the meanwhile, record of learned court below be called for.
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Subject to the applicant/petitioner depositing the additional amount of compensation, within a period of eight weeks from today, operation and execution of impugned orders dated 12.3.2018 & 14.06.2018, passed by learned Additional District Judge Kullu, District Kullu, H.P., in Execution Petition No.4 of 2016, tilted as Sukh Dev & Ors. versus Collector Land Acquisition and another, shall remain stayed. Application stands disposed of.
rCopy dasti.
(Sandeep Sharma) Judge 12th October, 2022 (shankar) ::: Downloaded on - 12/10/2022 20:06:29 :::CIS