STATE OF UTTAR PRADESH Vs. KAMAL MUSTAFA KHAN

JUDGEMENT

(1.) This appeal has been filed after a delay of 385 days against the judgment and decree of the learned District Judge, Bulandshahr dated 27.10.1995 in Land Acquisition Reference No. 266 of 1992.

(2.) It has been stated in para 3 of the affidavit in support of the delay condonation application that certified copy of the judgment and decree dated 27.10.1995 was applied on 19.1.1996, and thereafter opinion from the D.G.C. (Civil) was sought vide letter dated 19.1.1996 (vide Annexure-1 to the affidavit).

(3.) Opinion of the D.G.C. (Civil), Bulandshahr was received on 14.2.1996. After receipt of the opinion of the D.G.C. (Civil) the Special Land Acquisition Officer, Bulandshahr wrote a letter on 14.2.1996 to the Executive Engineer Temporary Division, P.W.D. Department, Bulandshahr to file an appeal against the judgment and decree dated 27.10.1995 (vide Annexure-2 to the affidavit).