U.P. Avas Evam Vikas Parishad ... vs Smt. Sumari Devi & Ohters
2012 Latest Caselaw 3011 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 209 of 2006
 

 
Petitioner :- U.P. Avas Evam Vikas Parishad Thru' Housing Comm. & Another
 
Respondent :- Smt. Sumari Devi & Ohters
 
Petitioner Counsel :- Shiv Sagar Singh,Shri Kant
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

List has been revised. None is present.

There is delay of four years and 319 days in filing the appeal. Condonation of delay has been sought for on the ground mentioned in paragraph nos. 2 to 6 of the affidavit, wherein it has been stated that there was long correspondence between Legal Adviser, deponent and the Land Acquisition section seeking enquiries and papers of the proceedings. The averments are wholly vague. No particulars of any such correspondence has been given nor any document in support thereof has been enclosed. No good ground for condonation of such a long delay has been made out.

Application for condonation of delay is dismissed.

The appeal is dismissed as barred by time.

        (Arvind Kumar Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 18.7.2012

MK/

.

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Order on Delay Condonation Application

Dismissed.

For order, see order of date passed on memo of appeal.

        (Arvind Kumar Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 18.7.2012

MK/