PUNJAB URBAN DEVELOPMENT AUTHORITY Vs. MALKIAT SINGH BALA

JUDGEMENT

(1.) -it is an application for condonation of delay of 67 days in filing the appeal. The only ground for condonation of delay given in para No.2 of the application is reproduced hereunder : "that PUDA being an instrumentality of the State and files have to move from one desk to another and in the present case the certified copy was received on 5.12.2000 by the Estate Officer, PUDA Ludhiana. Thereafter the case was sent to PUDA Chief Administrator Office at Chandigarh for legal action for filing the appeal and moreover the record of the case was also sought from concerned Advocate. Due to all these formalities there is delay of 67 days which may kindly be condoned in the interest of justice. "

(2.) According to our considered opinion no reasonable ground has been mentioned in the application which could persuade us to condone the delay of 67 days in filing the appeal. Least care was taken by the applicants to take any appropriate/possible step to file the appeal within time. The matter was dealt with very casually and carelessly. It seems that the applicants had pre-supposed that they were above law and Law of Limitation was not meant for them; but was applicable only to the ordinary citizens of the country.

(3.) In these circumstances, we do not have any option except to dismiss the application for condonation of delay in filing the appeal.