DARKUBEN MIRAJIBHAI PAWAR BHIL Vs. SHANKARBHAI RAJARAMBHAI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 682 days caused in filing the First Appeal.

(2.) Mr. Nishit A.Bhalodi, learned advocate for the applicant states that, the applicant being from tribal area, the necessary certificate of caste was required to be procured from the concerned office, and praying for exemption of the Court fees, but as that could not be done, therefore, to arrange for the Court fees and necessary expense of the litigation, the delay of 682 days occurred in preferring the First 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 :-