PAWAN KUMAR BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.444 of 2021 : The instant Interlocutory Application filed for condoning the delay of 24 days was allowed on 26/3/2021, but while hearing the matter again on 3/8/2021, this Court recalled the order dtd. 26/3/2021 so far as it relates to condonation of delay on the ground that the delay was condoned without hearing one of the parties, i.e., 16 Anna raiyats, on whose application the proceeding under Sec. 4(h) of the Bihar Land Reforms Act, 1950 was initiated.

(2.) Thereafter, notice was directed to be issued upon 21 newly added 16 Anna raiyats but the notice could not be served upon the newly added respondents on account of non-availability of their address, except respondent No.6(x). The respondent No.6(x) appeared by filing Vakalatnama but no counter affidavit to the instant interlocutory application has been filed on his behalf.

(3.) In view thereof, I.A. No. 444 of 2021 is allowed and delay of 24 days in preferring the appeal is condoned.