RATI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application seeking condonation of delay of 495 days in preferring the appeal against the judgment dated 05.06.2014 passed by the Learned Additional District Judge -12 (Central), Tis Hazari Courts, Delhi, in LAC No.01/14/08, with respect to the land acquired in village Burari vide award no.02/LAC/N/05 -06.

(2.) Health reasons have been cited in the application for explaining the delay in preferring the appeal.

(3.) The applicant/appellant is an old person of about 85 years of age who has had severe urinary track infection (UTI) and developed complications with prostate glands. The applicant has given various dates on which he was admitted in hospital. Since there is no one to look after him, he could learn about the judgment only late in the day.