ZOTHANSANGI Vs. ZODINLIANA

JUDGEMENT

(1.) Heard Mr. L.H Lianhrima, the learned senior counsel assisted by Ms. H. Lalmalsawmi for the applicants/appellants. Also heard Mr. Aldrin Lallawmzuala, the learned counsel representing the sole respondent.

(2.) By filing the Interlocutory Application, the applicants seek condonation of 631 days delay in filing the appeal against the issuance of Heirship Certificate No. 1402/2015 on 25.08.2015 as well as Heirship Certificate No. 1884/2015 on 30.10.2015.

(3.) The applicants/appellants in their application for condonation of delay contend that sometime in the beginning of the year 2017, on account of certain alteration with the respondent, they suspected that the respondent was intending to ask them to leave the place where they were staying and therefore, with such apprehension, they approached the Revenue Department of the State by filing an RTI application seeking information as to whether there has been any alteration in the name of the owner of the land and building where they were staying besides other properties at the behest of the respondent.