FELIX D SOUZA Vs. VILLAGE PANHAYAT OF MORJIM

JUDGEMENT

(1.) RULE.

(2.) HEARD forthwith with the consent of the parties.

(3.) THE present Petition has been filed challenging the Judgment and Order dated 16. 12. 2009, passed by the Respondent no. 3, whereby the application for condonation of delay filed by the Petitioner to condone the delay of four months 15 days in preferring an Appeal bearing no. 225/2009, came to be dismissed. It is the case of the Petitioner that he was diligently following the proceedings and on account of his residence in Mumbai, he was not informed immediately about the impugned Order passed by the respondent no. 1 dated 15. 06. 2009. It is further his contention that he has an old mother who resides in the house and considering her old age, she did not communicate about the said Order to the Petitioner. It is further his contention that immediately after he came to know about the said Order passed by the respondent no. 1, he took necessary steps to prefer the Appeal before the respondent no. 3.