RAKESH TIWARI,J. - (1.) HEARD the learned counsel for the parties and perused the records.
(2.) THE aforesaid appeal arises out of the judgment and decree dated 29 -4 -1983 passed in Misc. Appeal No. 318 of 1981 Sri Dhirendra Pal Varshaney, VI Additional District Judge, Meerut arising out of judgment in O.S. No. 114 of 1978. By the impugned judgment the Court below has not condoned the delay under Section 5 of the Limitation Act in filing the civil appeal hence the second appeal. It has been urged that the lower appellate Court has erred in law in rejecting the application for condonation of delay wholly on arbitrary and untenable grounds. It is submitted that the reasons disclosed in the affidavit given in support of the application under Section 5 of the Limitation Act were uncontroverted. Since there is no negligence attributed on the part of the appellant inasmuch as the delay has occurred on the fact that the official, who was having the concerned file in his custody, was transferred on 22 -7 -81 and the new official, who took the charge, came across with the concerned file on 4 -8 -81. He, therefore, approached the counsel for filing the appeal immediately. The appeal was filed on 5 -8 -81 with an application under Section 5 of the Limitation Act supported with an affidavit. According to the appellant, the delay in filing the civil appeal was only of a few days, which under the circumstances be held due to the fault of the concerned official and the delay is liable to be condoned in the interest of justice. 5. The brief facts of the case are that the plaintiff -respondents were owners and in occupation of Khasra No. 903 situate in village Saroorpur, Tehsil Baghpat, district Meerut. There is a chak -road on the south of the said plot and in the southern side of the chak -road there is a Nali. The chak -road goes to village Sujra and is being metalled. It is alleged that in; collusion with the owners of Khasra as Nos. 834 and 836 and in order to give them undue advantage the officials of the State want to construct the chak -road from Khasra No. 903 of the plaintiffs - respondents for which they are not ready as Khasra No. 889 was left and ear marked for the chak road during the consolidation proceedings. 6 The following issues were framed in Suit No. 114 of 1978: - 7 While deciding Issue No. 1 it was agreed during arguments between the parties, which is as under: - 8. Aggrieved from the judgment and order passed by the Munsif Baghpat, Meerut in Suit No. 114 of 1978, an appeal was filed along with an application under Section 5 of the Limitation Act in the Court of VI Additional District Judge, Meerut, which was registered as Misc. Appeal No. 318 of 1981. The said appeal was dismissed on the ground of delay vide order dated 29 -4 -83 which is as under: 29 -4 -83 Condonation of delay in filing the appeal by the State Government is sought on the ground of laps by the official of the Collectorate and the willful default that they are alleged to have committed in handing over and taking over the charge of the respective offices. Only an affidavit is relied on in that behalf and it is not shown as to what action, if any, was taken by the concerned authorities against the erring officials. I am led to an impression that a very convenient way of explaining the delay is being adopted and the burtion red -tape would be encouraged to monstrous proportion if this kind of statement and sweet says self and self perpetuation in nature are accepted. As it is the concerned who would gleefully continue to work in their bad old ways but this court at least is not prepared to provide a cover to that kind of bureaucratic slumber. Rejected accordingly. Sd/ -illegible VI Addl. District Judge, Meerut. 9. It is settled law that the condonation of delay is a discretionary matter. This discretion has been conferred on the Court in order to advance substantial justice. The Court below did not find the reason given by the appellant to be sufficient. On the contrary this Court has impression that it is a lame excuse. I do not find from the record that the discretion has not been properly exericsed. The Apex Court in Ram Lal & Others v. Rewa Coalfields Ltd., 1962 SC 361 has held: Mere proof of the existence of sufficient cause for not filing the proceedings within the Prescribed period does not, under the section, ipso facto compel the Court to extend the time. The Court has discretion to admit or refuse to admit the proceedings, even if sufficient cause is shown, as is made clear by the words may be admitted.” Thus the existence of sufficient cause for not filing the proceeding in a time is a condition that must be satisfied before the Court can exercise its power of granting or refusing to grant the extension of time.” 10. The law regarding limitation is not a question of jurisdiction rather, is mixed question of law and fact. The extension of time is a matter of concession for indulgence to the applicant and cannot be claimed by him as a matter of absolute right. 11. There is no substantial question of law involved in this case. The Court below has also given fact finding on Issue No. 1 that the State has admitted that it is not going to construct chak -road on any other plot except of Plot No. 903 shown in consolidation map. 12.Thus, in any case, there is no illegality n the order passed by the lower appellate Court regarding jurisdiction any question of law involved in this appeal. 13. The appeal is dismissed. Appeal dismissed.;