BASAVARAJAPPA CHOWTI Vs. LAND TRIBUNAL

JUDGEMENT

(1.) THERE is a delay of 424 days in preferring the present appeal as per the notings of the Registry on the application I.A.I/2012. The appellant has himself stated that the appeal is filed "after lapse of nearly 385 days". Para 4 of the application is reproduced, since it attempts to articulate grounds on which delay in filing the appeal should be condoned:-

(2.) WE would have expected that the affidavit of the previous counsel would have accompanied the application. In this case, it is the alleged owner who is endeavoring to challenge the grant of occupancy rights. No justification for not contacting the previous lawyer is forthcoming. On the contrary, it is admitted that the appellant did not make any enquiries between February 2011 and January 2012. No ground for condoning the delay exist or made out. The appeal is dismissed on the ground of limitation. In view of the dismissal of the appeal, I.A.2/2012 does not survive for consideration.