VISHAL MAHENDRU Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioner as well as the learned counsel appearing on behalf of the respondent-State.

(2.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 7/3/2024 passed by the learned Principal District Judge, Lohardaga, in Civil Appeal No.1 of 2024 whereby the learned court has been pleased to admit the appeal being Civil Appeal No.1 of 2024.

(3.) Learned counsel appearing on behalf of the petitioner submits that there is delay of 5075 days in preferring the appeal and the learned court without condoning the delay has been pleased to admit the appeal. He submits that there is illegality in the order and in view of that, the said order may kindly be set-aside.