Jharkhand High Court

Balku Bedia & Another vs Deputy Commissioner on 5 May, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         First Appeal No. 178 of 2018

        Balku Bedia & Another                                ...      ...      Appellants
                                Versus
      Deputy Commissioner, Hazaribagh now Ramgarh & Ors.
                                                   ...    ... 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 : Ms. Shalini Shahdeo, Advocate

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th 10/5 May 2025 I.A. No. 2467 of 2022

1. Learned counsel for the appellants has submitted that there is a delay of 27 days in filing this appeal. He has also submitted that the matter arises out of land acquisition proceedings and the villagers are poor persons and in absence of able-bodied male member in the family, who are normally resided far away from their place in search of livelihood, the appeal could not be filed within time.

2. The learned counsel for the State has no objection to the prayer for condonation of delay.

3. Having gone through the petition for condonation of delay and being satisfied with the cause shown, the delay of 27 days in filing this appeal is hereby condoned and I.A. No. 2467 of 2022 is hereby allowed.

4. Admit.

5. Learned counsel for the appellants has submitted that the records of this case has already been received in F.A. No. 176 of 2018 and the present appeal is squarely covered by the judgment passed in F.A. No. 176 of 2018.

6. Considering the aforesaid submissions and with the consent of the learned counsel for the State, post this case on 07.05.2025 in the supplementary cause list.

7. Office is directed to place the records received in F.A. No. 176 of 2018 in this case.

(Anubha Rawat Choudhary, J.) Mukul