STATE OF RAJASTHAN AND ORS Vs. LALCHAND SHARMA

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) This intra-court appeal is directed against order of Single Bench dated 2nd February, 2010. The appeal was filed on 9th July, 2012. The appeal is time barred by 827 days. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal. There are total four paras of the application. The appellants have tried to explain the delay of 827 days in Para 2 & 3 of the application, which are reproduced as under:-

(3.) The contents of above paras do not explain delay of 827 days in filing the special appeal satisfactorily. The only explanation is that appellant is the government and file goes from one table to another and one officer to another and one place to another, which consumes much time in coming up to stage where decision of filing appeal is taken. The appellants have not mentioned as to when the certified copy of judgment was applied for, when it was made available, when an opinion was given, from which table to another and from which officer to another and from which place to another, file travelled. No detail of whatsoever nature is given. No dates of any kind have been given. Who was competent authority to take the decision to file an appeal has not been mentioned. When decision was taken, has not been mentioned. The delay has occurred on the part of which department or officer and what is explanation of it, has not been mentioned. The application has been drafted in a cursory manner. The above facts disclosed in Para 2 & 3 do not constitute any sufficient cause to condone the delay of 827 days in filing the intra-court appeal.