JUMLA MALKAN VILLAGE SARANGPUR Vs. UNION TERRITORY

JUDGEMENT

(1.) CM No. 7104-CI of 2008 1. This application under Section 5 of the Limitation Act has been moved for condoning the delay of 105 days in filing the appeal.

(2.) IT has been averred in the application, that due to the acquisition of the land of the appellants, were left with no source of income, and it took time to arrange money for affixing the court fee. It has further been averred, that the connected appeal against the impugned order already stand entertained by this Court. It is further averred, that the delay is for the reasons, beyond the control of the appellants and is bona fide. The application is supported by an affidavit.

(3.) THIS application under Rule 2 Part C, Chapter-I Volume V of the Rules and Orders of the Punjab and Haryana High Court, has been moved for permission to appellants No. 22 to 25 to file appeal as LRs of Deep Singh S/o Sh. Atma Singh.