NENIA HARJI SANKALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HAVING heard learned counsel for the appellant, we are satisfied that no cause much less sufficient cause has been made out for entertaining this appeal after delay of over 15 months. Moreover, the person who seeks to file an appeal had nowhere contested the legitimacy and principle on which the land in question was transferred to the respondent-petitioners long back. It is after an inordinate delay, the State Government in exercise of its revisional jurisdiction has sought to initiate the proceedings to set aside the judgment and decree passed by Assistant Collector on 7.11.1969, only in 2000. Undisputedly, in the facts of present case , the revisional jurisdiction has been sought to be invoked after unreasonable and inordinate delay. In these circumstances, we are of the opinion that there is no merit in the appeal. The appeal, therefore, fails and is hereby dismissed.