Chaman Lal vs Union Of India & Ors
2022 Latest Caselaw 756 j&K

                                                                 Sr. No. 02

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                LPA No. 39/2022
                                                CM No. 2923/2022
                                                CM No. 2924/2022

Chaman Lal                                       .....Appellant(s)/Petitioner(s)


                        Through: Ms. Meenakshi Slathia, Advocate

                Vs

Union of India & Ors.                                      ..... Respondent(s)

                        Through: Mr. Vishal Sharma, ASGI

Coram:    HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
          HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                    ORDER

09.05.2022

CM No. 2923/2022

We have gone through the application seeking condonation of delay

of approximately more than 22 years. The judgment and order impugned was

passed by the Writ Court on 18.02.2000. The present LPA along with the

condonation of delay was preferred on 27.04.2022. We have gone through the

application which does not show any reasonable cause for seeking the

condonation of delay. The only reason mentioned in the application was that

the applicant is facing depression and destitution and for that reason, the delay

was caused in filing the appeal.

The grounds taken are quite vague, general in character and have

not been substantiated by any supporting proof. In our opinion, no case for

condoning the delay is made out.

Application is, accordingly, dismissed along with connected LPA.

                            (Rahul Bharti)          (Dhiraj Singh Thakur)
                                Judge                       Judge

 Jammu
 09.05.2022
 Vishal