GRAM PANCHAYAT NANGLA BHIKU Vs. CHHOTU RAM

JUDGEMENT

(1.) CM No. 6379 -C of 2014

(2.) APPLICATION is allowed.

(3.) THIS application is filed for condonation of delay of 409 days in filing the appeal. The grounds taken in the application are that due to development and other necessary programmes in the village and being confronted with domestic problems, the Sarpanch of the Gram Panchayat could not approach this Court within time and delay of 409 days has occurred. The application is contested by filing reply which is taken on record by separate order of today. In the reply, it is alleged that the application is totally vague as nothing has been mentioned as to what were the development programmes and domestic problems of the appellant due to which appellant could not approach the Court in time.