STATE OF UTTAR PRADESH Vs. MOHD NAHID

JUDGEMENT

(1.) This appeal has been filed beyond time by one year and one hundred and 84 days. The impugned judgment of the reference court was delivered on 4.12.1998 by the 6th Additional District Judge, Bulandshahr. This appeal has been filed on 18.9.2000 along with an application under Section 5, Limitation Act.

(2.) In the affidavit along with the aforesaid application it is stated that information about the judgment dated 4.12.1998 was received from the D.G.C. (Civil) in the office of the S.L.A.O., Bulandshahr on 28.12.1998. A letter dated 30.12.1998 was written by the S.L.A.O., Bulandshahr to D.G.C. (Civil) for certified copy of the judgment and decree, and also for a legal opinion. The opinion of the D.G.C. (Civil), Bulandshahr was received on 14.1.1999.

(3.) Thereafter a letter dated 20.1.1999 was written by the S.L.A.O., Bulandshahr to the Executive Engineer of the acquiring body for his consent to file an appeal and the consent was received on 2.2.1999. Thereafter, for seeking permission to file an appeal in the High Court a letter dated 10.2.1999 was written to the Secretary, Revenue Department, U. P.