PRADEEP NANDRAJOG,J. - (1.) HEARD learned counsel for the parties.
(2.) DDA 's grievance is to the order dated 13.10.2006 dismissing its application under Section 5 of the Limitation Act praying that delay in filing the appeal be condoned. The decree against DDA is dated 6.2.2006. It has returned a finding in favour of the plaintiffs that the suit land ad-measuring 500 sq. yards as per site plan Ex.PW1/1 is comprised in Khasra No.399, Gujaran Khadar, Ghonda, Bhajan Pura, Delhi. Dismissing the application seeking delay to be condoned in filing the appeal, learned Appellate Judge has held that no sufficient cause has been shown entitling the DDA to have the delay condoned. It was noted that appeal was filed on 31.7.2006.
(3.) IT is not in dispute that limitation for filing the appeal is 30 days.;