SADIQ HUSSAIN Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD Sri S.S. Negi, learned Counsel for the Petitioner and Sri Vinay Kumar holding the brief of Sri Abdul Wahid, learned Counsel for the Respondents.

(2.) BY the present writ petition, the Petitioner has prayed for a writ of certiorari quashing the order dated 08 -01 -1991 passed by the Respondent No. 1.

(3.) LEARNED Counsel for the Petitioner has submitted that in good faith, he gave necessary papers and required money for filing the appeal but the appeal was not filed in time and on making an inquiry, the Petitioner could not get anything in connection of filing of his appeal. The Petitioner took back the papers and he filed the appeal before the Settlement Officer Consolidation on 29 -05 -1990. He also filed an application under Section 5 of the Limitation act duly supported with an affidavit. The Petitioner has explained the cause of delay.