STATE OF MADHYA PRADESH Vs. PRADEEP KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) A learned Single Judge of the High Court of Madhya Pradesh held, that an appeal filed out of time unaccompanied by an application to condone the delay is liable to be axed down at the threshold and hence, the situation cannot be rectified by filing an application at any later stage. Learned Single Judge rejected a second appeal on the sole ground that the delayed appeal was presented without accompanying an application to condone the delay. An order so passed by the High Court is now being assailed before us by special leave.

(3.) A suit was filed by the respondents against the State of Madhya Pradesh and one of its Sales Tax Officers for a decree of declaration of their title and consequential injunction in respect of a residential building. The suit was dismissed on the ground of want of jurisdiction to entertain the suit. The plaintiffs filed an appeal before the District Court against the dismissal and the District Judge reversed the decision of the trial court regarding jurisdiction and remanded the case to the trial court for disposal of the suit on merits.