SPECIAL LAND ACQUISITION OFFICER Vs. MARIAM BIBI

JUDGEMENT

(1.) Heard.

(2.) Mr. Mohanty, learned Additional Standing Counsel, is unable to satisfy us about any illegality in the impugned order passed by the learned single Judge 19.11.1999 in rejecting the application under Section 5 of the Limitation Act. We have perused the application under Section 5 of the Limitation Act and the facts asserted in paragraphs 2 to 6 thereof do not constitute "sufficient cause or even good cause" for condonation of delay. That principle having been followed by learned single Judge in the impugned judgment, we do not find any illegality in that order so as to invoke our jurisdiction under the Letters Patent.

(3.) Under such circumstances, we do not find any merit in this appeal and the same is accordingly dismissed. No costs. Appeal dismissed.