Collector, Ri-Bhoi District, ... vs . Shri. Armstrong Syiem & Ors.
2022 Latest Caselaw 216 Meg

     Serial No. 15
     Regular List

                       HIGH COURT OF MEGHALAYA
                           AT SHILLONG

MC(FA). No.1 of 2021
                                                  Date of Order: 12.05.2022

Collector, Ri-Bhoi District, Nongpoh Vs. Shri. Armstrong Syiem & Ors.


Coram:
         Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :         Mr. S.Sen, Sr. GA with
                                          Ms. R.Colney, GA.

For the Respondent(s)             :       Mr. V.K.Jindal, Sr. Adv. with

Ms. E.Marwein, Adv.

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

ORAL This is an application under Section 5 of the Limitation Act, 1963 praying for condoning of 503 days' delay in filing the Appeal under Section 54 of the Land Acquisition Act, 1894 against the impugned judgment and order dated 17-03-2020 passed by the Court of Special Judicial Officer, Ri-Bhoi District at Nongpoh in (Ref.) L.A. case No. 122 of 2015 (New) and (Ref.) L.A. case No. 8 of 2003 (Old).

Seen the application and the reasons as made out from para 9 - 13. On perusal of the same, it is found that sufficient cause is made out for condonation of the delay,

Mr. V.K.Jindal, learned Sr. counsel for the respondents has no objection to the condonation.

Accordingly, delay stands condoned and the Appeal shall be taken up for admission. Registry to number the First Appeal.

Misc. case stands disposed of.

Judge

Meghalaya 12.05.2022 "Samantha PS"