(1.) This Civil Application has been filed by the applicants praying for condonation of delay of 820 days in filing the above-numbered first appeal in the interest of justice.
(2.) Heard learned advocates for the respective parties. Considering the submissions made and in view of the averments made in para 2 to 5 of the application, the delay is sufficiently explained and there is no reason to doubt the bonafides and every matter has to be dealt with on merits.
(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-