Unknown vs State V. Onkar Singh
2022 Latest Caselaw 8600 HP

State v. Onkar Singh

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CMP.M No. 1351 of 2022

17.10.2022 Present: Mr. Narinder Guleria, Additional Advocate General with Ms. Svaneel Jaswal, Deputy Advocate General and Mr. Sunny Dhatwalia, Assistant Advocate

General, for the applicants/appellants/State.

Mr. Virender Thakur, Advocate, for the non- applicant/respondent.

Cvt. Petition No. 356 of 2022 Discharged. The petition is disposed of.

CMP.M No. 1351 of 2022 By way of instant application filed under Section 5

of the Limitation Act, prayer has been made on behalf of the applicant/appellant for condonation of delay in filing the accompanying appeal, which is barred by limitation.

Mr. Virender Thakur, Learned counsel for the non- applicant/respondent while inviting attention of this court

under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and

Resettlement Act, 2013, states that this Court has no power to the condone the delay beyond 120 days and as such present

application deserves outright rejection. In support of aforesaid contention, Mr. Thakur invited attention of this Court to the judgment dated 25.9.2019, passed by the High Court of Karnataka at Bengaluru, in case titled The Deputy Commissioner v. M/s SV. Global Mill Ltd., wherein aforesaid issue has been elaborately dealt with.

Having perused aforesaid judgment passed by the Karnataka High Court, learned Additional Advocate General prays for is granted two days time to have instructions. List on 19.10.2022.

             17th October, 2022                            (Sandeep Sharma),
             Manjit                                            Judge