BHAVNABEN Vs. NOT MENSION

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 696 days caused in preferring the restoration application.

(2.) The learned advocate for the applicants submits that the matter had remained in objection and was dismissed without any scope of apprising the inability of the applicant to remove the office objections and therefore, there is delay in preferring the restoration application, as the applicant had to make necessary arrangements for removal of office objections.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, AIR 1987 SC 1353, it has been observed as under: