LAND ACQUISITION OFFICER Vs. KANNAN PILLAI

JUDGEMENT

(1.) THIS petition is for excusing the delay of 640 days in filing the appeal against the judgment and decree in L.A.O.P. No. 29 of 1981 on the file of Sub Court, Salem.

(2.) IN the original affidavit filed in support of this petition inter alia there was no explanation at all as to why the copy of application was made only on 5-8-1985 that is after about 8 months from the date of the judgment and decree namely 7-12-1984. However, since the learned counsel for the petitioner requested we gave an opportunity to file an additional affidavit. But in the additional affidavit all that is stated regarding the said delay is: