HAJUBHAI PATABHAI BHAMMAR Vs. ASHRAFBHAI MEHBUBBHAI KURESHI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 274 days caused in filing the First Appeal.

(2.) Mr. Shah, learned advocate for the applicant submitted that the delay has occurred because of the Covid-19 pandemic situation and as the applicant is residing in remote area and applicant has to convince the family members and also have to arrange the money as the family is in financial crunch, the appeal could be preferred, due to which there is delay of 274 days in preferring 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 :-