JODHARAM POKARRAM RABARI Vs. CHANDRAKISHOR GOYAL

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 28 days in filing of the above First Appeal.

(2.) It is submitted that on enquiry with the Advocate, the claimants came to know that the Claim Petition was dismissed.

(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 :-