Andena Ramakrishna Reddy vs The Special Deputy Collector La
2022 Latest Caselaw 7875 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: LAAS.No.69 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

01. 17.10.2022 MGR,J & TMR,J:

IA.No.2 of 2022

For the reasons stated in the accompanying affidavit filed in support of the application, delay in re-presenting the appeal is condoned.

_______ MGR,J

_______ TMR,J IA.No.1 of 2022

This petition is filed by the petitioner/appellant under Section 5 of the Limitation Act requesting to condone the delay of 2196 days in filing the appeal against the decree and judgment dated 06.12.2012 in LAOP.No.74 of 2011 on the file of Additional Senior Civil Judge's Court, Gudur.

Heard learned counsel for the petitioner and learned Assistant Government Pleader for Appeals.

                       Learned      counsel    for     the    petitioner
 SL.   DATE                         ORDER                                OFFICE
NO.                                                                     NOTE

submits that the petitioner is poor agriculturist and his land was compulsorily acquired by the Government for Kandaleru Reservoir under Telugu Ganga Project. Petitioner was dispossessed from the land. He further submits that due to illiteracy, the petitioner could not prefer the appeal within time and hence requested this Court to condone the delay.

He brought to the notice of this Court, in similar circumstances, vide order dated 25.06.2019 in IA.No.2 of 2019 in LAAS.No.108 of 2019 this Court condoned the delay in filing the appeal.

Learned Assistant Government Pleader for Appeals has not disputed the order dated 25.06.2019 in IA.No.2 of 2019 in LAAS.No.108 of 2019, and states that the present interlocutory application may be considered on its merits.

Considering the submissions made by the learned counsel, in the interests of justice, this Court felt it appropriate to condone the delay on costs.

Accordingly, the delay of 2196 days in filing the appeal is condoned on payment of costs of Rs.5,000/-, out of which 50% has to be paid to the Andhra Pradesh High Court Legal Services Committee and remaining 50% to the SL. DATE ORDER OFFICE NO. NOTE learned Assistant Government Pleader for Appeals within a period of four weeks from today.

Post on 28.11.2022.

_______ MGR,J

_______ TMR,J Vjl