M. KRISHNA SWAMY S/O LATE D.M. MUNIYAPPA, M. VENKATA SWAMY S/O LATE D.M. MUNIYAPPA AND K. VENKATA SWAMY S/O LATE KEMPALAH Vs. SPECIAL LAND ACQUISITION OFFICER AND COMPETENT AUTHORITY, SMT. GOWRAMMA D/O MARIYAPPA AND BHARATH R. GAJARIA S/O RATHAN

JUDGEMENT

(1.) THROUGH the interlocutory application I.A. No. II/2007, the applicants/Appellants seek condonation of delay for a period of 1141 days. The explanation tendered for the aforesaid delay, stands recorded in paragraphs 8, 10 and 11 of the affidavit dated 18.04.2010. The same are accordingly extracted hereunder;

(2.) WE are satisfied, that the justification explained at the hands of the Appellants for condonation of delay cannot be accepted, in terms of the provisions of Section 5 of the Limitation Act.