UNION OF INDIA Vs. NATVARLAL BECHARBHAI MARVANIYA

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 13 days in filing of the above 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 submissions advanced and in view of the facts and circumstances of the case and the ratio laid down in the above judgment, the present application is allowed and the delay of 13 days in filing of the First Appeal is condoned.