REHANABANO RAEES AHEMAD Vs. ANU SANJAYSINH

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 26 days in filing of the above First Appeal.

(2.) It is submitted that the applicant/s had to collect necessary papers and had to make arrangements for payment of Court fees and other expenses and that has contributed to the above delay.

(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 :-