SPECIAL TAHSILDAR LAND ACQUISITION Vs. SELVAKUMARASAMY

JUDGEMENT

(1.) This Civil Miscellaneous Petition, to condone the delay of 459 days is filed without assigning a single reason.

(2.) Perusal of the entire affidavit, reveals that no reason has been stated for condoning such an enormous delay of 459 days in filing the appeal suit against the order passed in L.A.O.P.No.357 of 1992 and the trail Court passed a judgment and decree on 02.01.2012 and the appeal suit was filed in the year 2014 with a huge delay of 459 days. Except by stating that after getting the information, delivering the judgment on 02.01.2012, the petitioner appellant approached the learned Additional Government Pleader, Coimbatore and requested to get the copy of the judgment and decree and thereafter, on receipt of the same, the appeal suit is filed. Apart from this, no reason has been stated in support of this civil miscellaneous petition.

(3.) The condonation of enormous delay of 479 days cannot be granted without any valid reason. The Courts cannot adopt a mechanical approach in respect of condonation of delay.