CHITLANGI ANKITA RAJESHKUMAR Vs. SUMANBEN RAMESHBHAI BARADIYA

JUDGEMENT

(1.) This application has been filed for condoning the delay of 340 days caused in filing the captioned First Appeal.

(2.) Heard the learned advocates. 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 :-

(3.) Considering the facts and circumstances of the case and in view of the decision of Apex Court in Collector Land Acquisition, Anantnag & Anr. V. Mst . Katiji & Ors., AIR 1987 SC 1353, this Court is of the view that sufficient cause has been shown by the applicant to condone the delay in question. Hence, the application is allowed and the delay caused in filing the captioned First Appeal is hereby condoned. Rule is made absolute.