RAMDULAR VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. I.A. No. 8468 of 2019:

(2.) This interlocutory application has been filed for condonation of delay of 405 days under Sec. 5 of the Limitation Act.

(3.) Learned counsel for the petitioners submits that they are poor persons and used to go outside the State of Jharkhand for their livelihood and that is the reason they were not able to contact the counsel and even the pairvikar could not inform them. It is only on 1/5/2019 it was informed by the Chaukidar of the village about the case and thereafter they procured the certified copy and filed the revision application. They are having a good case and delay is not intentional, as such delay may be condoned.