GRAM PANCHAYAT, BIDHAL Vs. SATBIR

JUDGEMENT

(1.) ALLOWED as prayed for. This is an application under Section 5 of the Limitation Act for condoning the delay of 80 days in filing the appeal.

(2.) IT has been averred in the application that authorised person i.e. Sarpanch of the Gram Panchayat was not well and, therefore, the appeal could not be filed within time. Thereafter, due to procedural requirement, delay of 80 days has occurred in filing the appeal.

(3.) THE averments made, make out sufficient cause for condoning the delay.