GOVERNMENT OF ANDHRA PRADESH Vs. Y NAGESWAR RAO

JUDGEMENT

(1.) THERE is 838 days delay in representing the above revision. The verified petition is in a cyclostyled form and only Appeal SR number and number of days is filled in the blanks. It reads: "Verified Petition It is submitted that the above appeal (Sr. 13.046/95) was returned by the Registry of High Court with certain objections. Due to heavy rush of work and non-availability of material required, the same could not represented in time. Thus, there is some delay in representing the above appeal, which is neither wilful nor deliberate. Hence, it is prayed that this Hon'ble Court may be pleased to condone the delay of (838) days in representing the above appeal and pass such other and further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case. The above facts are true and correct. Sd/- xx Government Pleader for Land Ceiling." Hyderabad: Dated:According to the learned Government Pleader for Land Ceiling who has verified the petition, 838 days delay is 'some delay'. This is totally unsatisfactory way of explaining the enormous delay of 838 days and there is absolutely no cause shown to condone the enormous delay of 838 days, in almost similar facts-situation, the Division Bench of this Court in Chief Engineer, RandB v. R.K. Engineers, 1998 (4) ALT 282 (DB) was pleased to observe thus:

(2.) IN the result C.M.P. is dismissed. Consequently C.R.P. also stands dismissed. No costs.