MUNICIPAL CORPORATION, GURGAON Vs. VINOD KUMAR

JUDGEMENT

(1.) THE aforesaid appeal has been filed by the applicantMunicipal Corporation, is accompanied by an application under Section 5 of Indian Limitation Act seeking condonation of delay for 808 days in filing the appeal. The aforementioned appeal has been filed against the award of the reference Court passed under Sections 18 and 30 of the Land Acquisition Act, 1894. For deciding the application seeking condonation of delay, it would be apt to extract the contents of application: -

(2.) IT is therefore, respectfully prayed that keeping in view the above mentioned facts and circumstances of the case, the present application may be allowed and the delay of 808 in filing the appeal may kindly be condoned, in the interest of justice.

(3.) NOTICE of the application seeking condonation of delay was issued to the respondents including the State, and the respondents contested the application by filing the reply. The contents of the reply are also extracted herein below: -