MADHUBEN SOMSINH CHAUHAN Vs. DALJIBHAI GIRDHARBHAI PATEL

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 281 days in filing of the above First Appeal.

(2.) It is submitted by learned Advocate for the applicant that after coming to know about the judgment and award being passed, the applicant took legal opinion. Further because of the nation wide lockdown, the applicant could not arrange for the Court fees. In addition, many members in the family of the Advocate who was in charge of filing of the Appeal were detected Covid positive. All the above have contributed to the delay in filing of the Appeal.

(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 :-