GOVERNMENT OF ANDHRA PRADESH Vs. COMMISSIONER, HYDERABAD

JUDGEMENT

(1.) WAMP No. 2228 of 2011 is filed to condone the delay of 1161 days in filing the writ appeal against the order of the learned Single Judge dated 11.8.2008 in WP No. 16781 of 2008. The State is the appellant in the main appeal. By the order under appeal the learned Single Judge dismissed WP No. 16781/2008 filed by the State seeking a declaration that the order of the Settlement Officer dated 22.12.1980 as confirmed by the Special Commissioner and Director of Settlements, A.P., Hyderabad by order dated 8.6.2000 and further confirmed by the Commissioner of Appeals by order dated 22.11.2003 are arbitrary and illegal.

(2.) The main appeal is filed against the said order with a delay of 1161 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.