RAJ GRAMODYOG VIKAS SAMITI Vs. CIT

JUDGEMENT

(1.) THIS appeal is preferred by the appellant against the order dated 29.04.2008 of the Ld. Commissioner of Income tax, Faizabad denying exemption under section 80G of the Income tax Act, 1961 (hereinafter called "the Act").

(2.) Before adjudicating on the merits of the case, it is important to determine whether the subject appeal is maintainable and can be admitted or not, as there is delay in filing of the appeal?.

(3.) THE appellant has received the order of CIT on 9.05.2008 and the subject appeal, which was to be filed on or before 7.07.2008, has been filed on 5.02.2015 after a delay of 2403 days. Along with the appeal, the appellant has filed a condonation application and an affidavit explaining the delay in filing the appeal. It is desirable to place the entire application by the appellant as below: