MUNI LAL MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner / Appellant and the learned counsel for the Respondents / Respondents. I.A. No. 4368 0f 2022

(2.) Before entering into the merit of the issue, it requires to deal with the issue of limitation, since, this appeal has been filed after the period of limitation.

(3.) This interlocutory Application has been preferred under Sec. 5 of the Limitation Act for condonation of delay of 20 days in filing the instant Appeal.