STATE OF WEST BENGAL Vs. SANMOHAN CHATTERJEE

JUDGEMENT

(1.) The State of West Bengal and its Officers under the Land and Land Reforms Department, Government of West Bengal have filed a second appeal being SAT No.482 of 2016 assailing the judgment and decree dated 29th June, 2013 passed by the learned Additional District Judge, 13th Court at Alipore in Title Appeal No.235 of 2011 reversing the judgment and decree dated 30th June, 2011 passed by the learned Civil Judge (Senior Division), 4th Court at Alipore in Title Suit No.117 of 2005.

(2.) The appeal is filed after a long lapse of statutory period of limitation of 1051 days.

(3.) CAN 10681 of 2016 is an application for condonation of delay under Section 5 of the Limitation Act filed by the appellants/petitioners.