KOKOUS JAHINGIR Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioners? father (Kokous Jahingir) assailed the order dated 30.03.1992 passed by Financial Commissioner, Revenue in OWP No. 418/1992. This writ petition was dismissed in default on 16.04.2001. Application for restoration of the same alongwith condonation of delay application was filed and registered as Cond(OWP) No. 1-A/2001, this application too was dismissed in default of appearance on 08.09.2006.

(2.) Applicants, who are legal heirs of Kokous Jahingir, now seek condonation of 2546 days? in considering restoration of OWP No. 1-A/2001, which was dismissed in default on 08.09.2006.

(3.) They submit that their father could not pursue his case as he was seriously ill and was hospitalized in 2001, resultantly this writ petition was dismissed. He, thus, filed an application seeking restoration of the same, but that too was dismissed for non-prosecution on 08.09.2006.