STATE OF HARYANA Vs. DAL CHAND

JUDGEMENT

(1.) Heard the learned Senior D.A.G. Haryana at length.

(2.) Delay of 756 days in filing the appeal is sought to be condoned through the medium of this application. When the matter came up for consideration on 10.09.2007, learned Counsel for the applicant-appellants sought some time to inform the Court regarding the action taken against the officials/officers responsible for late filing of the appeal. Thereafter the applicant-appellants have placed on record letter No. 215/Surplus dated 15.01.2008 written by the Deputy Commissioner, Faridabad, to the Advocate General, Haryana, Chandigarh, accompanied with the order dated 11.01.2008 of the Collector, Faridabad. It has been communicated that Ram Maher, the then Naib Tehsildar (Surplus) Faridabad, Dr. Naresh Kumar, the then Naib Tehsildar (Surplus), Jeewan Dass the then Patwari and Deep Chand Patwari-Surplus, were liable for causing the delay of 756 days in filing the appeal. Jeewan Dass and Deep Chand, Patwaris, have been placed under Suspension vide order dated 11.01.2008. The Commissioner, Gurgaon Division, Gurgaon who is competent authority, has been requested to take disciplinary proceedings against Ram Mehar and Dr. Naresh Kumar, the then Naib Tehsildars (Surplus).

(3.) It is surprising that Dr. Naresh Kumar, Naib Tehsildar (Surplus) is present in Court and is still over looking the present appeal. He is one of those officers who has been pinned own for dereliction of duty, but still deputed to follow the case.