Koneru Nagamani vs The Land Acquisition Officer
2021 Latest Caselaw 2376 AP

Citation : 2021 Latest Caselaw 2376 AP
Judgement Date : 13 July, 2021

Andhra Pradesh High Court - Amravati

Koneru Nagamani vs The Land Acquisition Officer on 13 July, 2021

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: L.A.A.S.No.2 of 2021

                             PROCEEDING SHEET

Sl.
                                             ORDER

No      DATE
                                                                                 Transferr
8.    13.7.2021   CPK, J & BKM, J                                                -ed to I/O
                                                                                 folder
                                                                                 before
                                        I.A.No.1 of 2021                         correction
                          Heard        the   learned    counsel    for     the        AMD
                  petitioner,     learned       Government    Pleader      for

Appeals for respondent No.1 and Sri Ghantasala Udaya Bhaskar, learned counsel for respondent No.2.

The present application came to be filed seeking to condone the delay of 353 days in filing the appeal.

It is stated that by an order, dated 17.12.2018, the trial Court allowed the claim of claimant No.2 while rejecting the claim of claimant No.1. It is stated that the judgment was pronounced on 17.12.2018 and an application for certified copy of the judgment came to be made on 24.12.2018. It is submitted that the petitioner, who is aged about 88 years, is suffering from certain old age ailments, and as such, he could not consult his client within a reasonable time because of which the delay has occurred. It is stated that delay in filing the appeal is neither willful nor wanton.

Though counter is filed opposing the same, in fact, learned counsel for the respondents submits that they have no objection for condoning the delay on certain terms and conditions.

Accordingly, this petition is allowed condoning the delay of 353 days in filing the appeal subject to payment of Rs.500/- (Rupees Five hundred only) to A.P. High Court Legal Services Committee within two (2) weeks from today.

I.A.No.2 of 2021

Post on 27.7.2021.

___________ CPK, J

___________ BKM, J AMD