HIRAUNDI BAI SAHU Vs. THANARU RAM SAHU

JUDGEMENT

(1.) Heard on I.A. No. 1/2025, which is an application for condonation of delay.

(2.) Learned counsel for the applicants submits that the applicants are rustic villagers with limited means, who are barely able to manage their day-to-day livelihood, and on account of acute financial constraints they were unable to approach this Hon'ble Court within the prescribed period; it is further submitted that the applicants are not conversant with legal procedures and were unaware of the intricacies of judicial proceedings, and for these bona fide and unavoidable reasons, an unintentional delay of 303 days has occurred in filing the present revision, which is neither deliberate nor intentional but solely attributable to circumstances beyond their control.

(3.) On due consideration and for the reasons mentioned in the application, I.A. No. 1/2025 is allowed.