KANCHANBEN BABUBHAI RAMSING NAYAK Vs. SOHILKUMAR KAMLESHBHAI BRAHMBHATT

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 537 days in filing of the above First Appeal.

(2.) It is submitted that the applicant (a widow) had to take care of her minor children and the family members and also had to collect necessary papers and had to make arrangements for payment of Court fees and other expenses and could do so after receipt of the compensation amount. Further, the restrictions imposed during the lockdown of Covid-19 has also 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 :-