Page No.# 1/4 vs Circle Officer And 3 Ors
2024 Latest Caselaw 5802 Gua

Gauhati High Court

Page No.# 1/4 vs Circle Officer And 3 Ors on 12 August, 2024

                                                              Page No.# 1/4

GAHC010120592023




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : I.A.(Civil)/3287/2023

         KAJAL BHANU AND 7 ORS.
         W/O LATE IDRICH ALI @ IDRISH ALI,
         R/O KATALA PATHAR, P.S. AND DIST.- BARPETA, ASSAM.

         2: KAJIMUDDIN ALI
          S/O LATE IDRICH ALI @ IDRISH ALI

         R/O KATALA PATHAR
         P.S. AND DIST.- BARPETA
         ASSAM.

         3: NAJIMUDDIN ALI
          S/O LATE IDRICH ALI @ IDRISH ALI

         R/O KATALA PATHAR
         P.S. AND DIST.- BARPETA
         ASSAM.

         4: KULCHAN KHATUN
          D/O LATE IDRICH ALI @ IDRISH ALI

         R/O KATALA PATHAR
         P.S. AND DIST.- BARPETA
         ASSAM.

         5: JALEKA KHATUN
          D/O LATE IDRICH ALI @ IDRISH ALI

         R/O KATALA PATHAR
         P.S. AND DIST.- BARPETA
         ASSAM.

         6: ABDUL HAMID
          S/O LATE ISMAIL ALI
                                                                          Page No.# 2/4


            R/O KATALA PATHAR
            P.S. AND DIST.- BARPETA
            ASSAM.

            7: SAKINA BIBI
            W/O LATE ABDUL HAMID

            R/O KATALA PATHAR
            P.S. AND DIST.- BARPETA
            ASSAM.

            8: KHUJEDA KHATUN
            W/O ABDUL HAMID

            R/O KATALA PATHAR
            P.S. AND DIST.- BARPETA
            ASSAM

            VERSUS

            CIRCLE OFFICER AND 3 ORS.
            BIJNI (GOVT. OF ASSAM), OFFICE ADDRESS- BIJNI TOWN, P.S.- BIJNI,
            DIST.- CHIRANG, ASSAM.

            2:ZAKIR HUSSAIN
             S/O LATE SOMSER ALI

            VILL.- MOUKHOWA
            P.S.- MAIKPUR
            DIST.- BONGAIGAON
            ASSAM
            PIN-

            3:GOVT OF ASSAM
             REP. BY THE DEPUTY COMMISSIONER
             CHIRANG
             P.O. AND P.S.- DALGAON
             DIST.- DARRANG
            ASSAM
             PIN- 784116.

            4:THE CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
             P.O.- DISPUR
             GUWAHATI- 781006
            ASSAM

Advocate for the Petitioner   : MR. S ISLAM, MR A HAWARI
                                                                      Page No.# 3/4


Advocate for the Respondent : MR. R GOSWAMI (R- 2 ), SC, REVENUE AND DISASTER
MANAGEMENT DEPT,SC, REVENUE AND DISASTER MANAGEMENT DEPT,G A ASSAM,MS
S DAS(R- 2 ),MS N DEVI(R- 2 ),DR. N BAROOAH(R- 2 )




                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

Date : 12-08-2024

Heard Mr. S. Islam, learned counsel for the applicants. Also heard Ms. S. Das, learned counsel appearing on behalf of respondent No. 2.

The services upon the respondent Nos. 1, 2 and 4 are complete. However no one appears on behalf of the said respondents.

This is an application under Section 5 of the Limitation Act praying for condonation of delay of 34 days in filing the connected appeal against the judgment and award dated 27.01.2023 passed by learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No. 148 of 2020.

The delay in not filing the connected appeal on time has been explained in para 3 of the condonation petition.

On perusal of the same, this Court is satisfied that the applicant has shown sufficient cause for not preferring the connected appeal within a stipulated time. Moreover, the learned counsel for respondents has no objection if the delay of 34 days in preferring the connected appeal is condoned.

Accordingly, delay of 34 days in preferring the connected appeal is hereby condoned.

Page No.# 4/4

Office shall register the connected appeal and place for admission on a date to be fixed by Registry.

JUDGE

Comparing Assistant