Most. Charki Devi And Others vs Deputy Commissioner
2025 Latest Caselaw 4787 Jhar

Jharkhand High Court

Most. Charki Devi And Others vs Deputy Commissioner on 16 April, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                                   2022:JHHC:43342




         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           F. A. No. 164 of 2018

    Most. Charki Devi and Others              ...      ...    Appellants
                               Versus
    Deputy Commissioner, Hazaribagh (now Ramgarh) and Another
                                              ...      ... Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Mitul Kumar, Advocate For the State : Mr. Anuj Burman, Advocate For the Resp. No. 2 : Mr. Prashant Kr. Singh, Advocate Mr. Karbir, Advocate

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13/16th April 2025 I.A. No. 3824 of 2022

1. Learned counsel for the appellants has submitted that this interlocutory application has been filed seeking condonation of delay. He submits that initially the delay was to the extent of 4 months 27 days, but subsequently by the order passed by this Court, the appellants have been exempted from filing the certified copy and therefore the office has calculated the entire period right from the date of judgment and the delay has been shown to be 1687 days. He submits that through supplementary affidavit the delay has been explained. He submits that the appellants have very limited source of income and were not conversant with the Laws and Acts and in absence of able-bodied male member in the family, who are residing far away from their place in search of livelihood, they were not in a position to file the appeal within stipulated time.

2. The learned counsel for the appellants has also submitted that altogether 30 first appeals have been filed arising out of the same cause of action and initially they were tagged together and some of the appeals have also been disposed of recently by this Court. He submits that the

2022:JHHC:43342

delay be condoned and the appeal be admitted. He has submitted that the records have already been received in first appeal No. 176 of 2018.

3. The learned counsel for the respondents does not dispute on the facts so far as the submissions made by the learned counsel for the appellants is concerned.

4. After hearing the learned counsel for the parties and being satisfied with the cause shown for condonation of delay, the delay in filing the present appeal is hereby condoned. I.A. No. 3824 of 2022 seeking condonation of delay is hereby allowed.

5. Let the records which have been received in F.A. No. 176 of 2018 be placed in this case.

6. Post this case on 02.05.2025 under the heading for 'Final Disposal' in the supplementary cause list.

(Anubha Rawat Choudhary, J.) Mukul