UNION OF INDIA Vs. AMAR SINGH

JUDGEMENT

(1.) LA Appeal No.2/2015

(2.) IN LA(A) No.02/2015, there is a delay of 275 days in filing the appeal and a delay of 174 days in refiling the appeal. In LA(A) No.03/2015, there is a delay of 312 days in filing the appeal and a delay of 178 days in refiling the appeal and in LA(A) No.04/2015, there is a delay of 229 days in filing the appeal and a delay of 173 days in refiling the appeal.

(3.) IN all the three cases, the explanation furnished for the delay is more or less on the same lines except that the date of approval having been granted by the Principal Secretary for filing the appeal and the communication thereof to the Naib Tehsildar are different. For the purpose of this order, the reference to the applications filed in LA (A) No.02/2015 for condonation of delay in filing and refiling the appeal is only made.