GOVERNMENT OF ANDHRA PRADESH Vs. KANDRIGA SUBBA REDDY

JUDGEMENT

(1.) W.A.M.P. No. 2227 of 2011 is filed to condone the delay of 291 days in filing the Writ Appeal against the order of the learned Single Judge dated 29.12.2010 in W.P. No. 26911 of 2010. The State is the appellant in the main appeal. By the order under appeal the learned Single Judge allowed W.P. No. 26911/2010 filed by the respondents 1 to 4 herein aggrieved by the non-implementation of the settlement Patta granted by the Joint Collector-cum-Settlement Officer, Chittoor on 22.12.1980 which was confirmed by the Director of Settlements, the Commissioner of Appeals and also by this Court, and directed the appellants herein to implement the settlement Patta by mutating the name of the writ petitioners in the revenue record and issuing Pattadar passbook and title deeds.

(2.) The main appeal is filed against the said order with a delay of 291 days. The District Collector, Chittoor, representing the State filed the affidavit in support of the application for condonation of delay, and the only explanation offered by him for the delay is as under:

(3.) The respondents/writ petitioners filed counter affidavits opposing the condonation of delay.