S Nagendra Gowd vs K Radha Krishna
2024 Latest Caselaw 1099 AP

Andhra Pradesh High Court - Amravati

S Nagendra Gowd vs K Radha Krishna on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

21 and 22 HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE No. : W.A.Nos.720 and 721 of 2023

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE No. NOTE

14. 09.02.2024 I.A.No.1 of 2023 in W.A.No.720 of 2023 and I.A.No.1 of 2023 in W.A.No.721 of 2023

Mr. J. Janaki Rami Reddy, learned counsel, appears for the applicants, appears for the applicants.

These applications are filed seeking condonation of 241 days delay in W.A.No.720 of 2023 and 341 days delay in W.A.No.721 of 2023, in preferring the appeals against the judgment and order dated 28.06.2022.

The contention of the learned counsel for the applicants as stated in the applications bearing I.A.No.1 of 2023 in W.A.Nos.720 and 721 of 2023 and the additional affidavits bearing I.A.No.3 of 2023 in W.A.Nos.720 and 721 of 2023, is that the applicants/petitioners were under a bona fide belief that by virtue of judgment and order dated 28.06.2022, certain directions had been issued for compliance by the revenue authorities, in terms of judgments rendered earlier to the judgment and order impugned. However, it is stated that only after making umpteen rounds to the offices of the revenue authorities that the applicants were finally informed that there were no specific directions to take further action in the matter and that the issue had been

(contd.)

HCJ & RRR,J W.A.Nos.720 & 721 of 2023

Sl. DATE ORDER OFFICE No. NOTE

decided against the applicants herein.

Having gone through the affidavits filed in support of the prayer for condonation of delay and in view of the issues raised in the Memo of Appeal, we feel that it would be just and proper to condone the delay and to decide the matter on merits.

For the reasons mentioned hereinabove, we allow the applications and condone the delay of 241 days in W.A.No.720 of 2023 and 341 days in W.A.No.721 of 2023.

List on 19.02.2024, for consideration.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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