RAM GIRI Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) CM Appln. Nos. 20910/2015 and 20911/2015 (applications seeking condonation of delay in filing and refiling the appeal) The appellant/applicant seeks condonation of delay of 1873 days in filing the appeal and delay of 577 days in refiling the appeal.

(2.) It is submitted on behalf of the applicant that he has chosen to challenge the judgment and decree dated 30.08.2005 passed by the Additional District Judge, Delhi in LAC No.359/2004, seeking enhanced compensation with respect to land measuring 4 bighas 2 biswas (Khasra No.128/23) in the revenue estate of village Mundka, of which he is the owner/bhoomidar.

(3.) The applicant claims that he had been residing in village Mundka and was aware about his right to file the appeal. It was only when other villagers informed him about the filing of the appeal, then only he realised his folly and contacted his counsel.