GORDI SADASIVAN Vs. STATE OF A P

JUDGEMENT

(1.) JUDGMENT Heard M.S. Prasad, learned Counsel for the petitioner and the learned Assistant Government Pleader for the respondent.

(2.) This civil revision petition is directed against an order made in I.A.No.20 of 1998 in LRA in S.R. 16 of 1998 on the file of the Land Reforms Appellate Tribunal (II Additional District Judge), West Godavari, Eluru.

(3.) The respondent filed the said application seeking condonation of delay of 406 days in filing the appeal. In the affidavit, filed in support of the said application, it was stated by the Authorised Officer and Special Tahasildar, Land Reforms, Bandar that judgment in C.C.742/V/75 was pronounced on 24-4-1996 and a copy of the judgment was received on 29-10-1996 and the Government Pleader had given his opinion on 15-11-1996, received on 15-11-1996 and the matter was examined with reference to the opinion of the Government Pleader and found that it is a fit case for appeal and the delay had occasioned by transfer of previous Authorised Officer and hence an application was filed for condonation of delay.