KAUSHALBHAI BHAGVATIPRASAD PRAJAPATI Vs. CHHAGANKANVAR

JUDGEMENT

(1.) Present application is filed by the applicants praying for condonation of delay of 161 days in filing the present First Appeal.

(2.) 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 averments made in the application, submissions advanced, in view of the facts and circumstances of the case and the ratio laid down in the above cited judgment, the present application is allowed. The delay of 161 days in filing of the First Appeal is condoned. Rule is made absolute accordingly.