HARKESH (DECEASED) Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.591/2015

(2.) IT has been stated in the application seeking condonation of delay that the order which is being assailed in the present appeal is dated 27.09.2011. The appellants applied for certified copy in the first week of January, 2012 and got the same on 18.01.2012, but the appellants could not contact his counsel as all the similar appeals had been dismissed by the this Court on 07.06.2011. It is stated that the appellants filed an execution petition in the trial court for receiving the enhanced compensation only on 03.12.2004, which they have received and thereafter the appellants were advised by the present counsel that they should file an appeal for further enhancement of compensation before the Hon'ble Supreme Court because the other co -sharers/co -villagers have filed a special leave petition before the Hon'ble the Supreme Court against the order of dismissal passed by the High Court. Hence the present appeal is filed.

(3.) THE appellants are illiterate persons and do not know anything about law of limitation and, therefore, the delay of 1174 days has occurred in filing the present appeal.