HARBHAJAN SINGH Vs. JIT SINGH

JUDGEMENT

(1.) Prayer in this application is to condone the delay of 49 days in filing the appeal. Counsel for respondent No. 1 states that he has no objection, if the application is allowed and delay is condoned.

(2.) In view of averments in the application and statement made by counsel for respondent No. 1, the application is allowed and delay of 49 days in filing the appeal is condoned.

(3.) The appellants challenge order dated 03.06.2011, dismissing their writ petition as well as orders passed by revenue authorities.