JAI PAL SINGH Vs. CHIEF SETTLEMENT COMMNR

JUDGEMENT

(1.) Leave granted.

(2.) The notice on the special leave petition stated that the matter might be disposed of at this stage by an order restoring the appeal to the file of the High Court to be heard and disposed of on merits, condoning the delay in filing it.

(3.) The delay was of about 170 days. The explanation relates to the illness of the mother of the appellants and the expenses incurred thereon. The High Court took the view that the delay had not been satisfactorily explained. It added that even on merits it did not find any ground to interfere. Learned counsel for the respondents submitted that all the grounds in the special leave petition were directed to the merits and there was no averment in regard to the refusal to condone the delay.