SUDHIR AGARWAL,J. - (1.) This application filed under section 5 of Limitation Act, 1963 (hereinafter referred to as 'Act, 1963') is barred by limitation by four years and three months. Affidavit accompanied by delay condonation appeal itself refers certain correspondences, but no satisfactory reason has been assigned for such extra ordinary delay.
(2.) Appellants have said that certified copy of judgment dated 27.04.2011 was received in the office of District Magistrate, Faizabad on 01.10.2014 i.e. after more than three and half years and that too through representation of respondent No.1. Thereafter, legal opinion was obtained from District Government Counsel vide letter dated 26.11.2014. District Magistrate took almost three and half months and more in referring matter to State Government for approval vide letter dated 16.02.2015. Vide State Government letter dated 25.03.2015 legal opinion was obtained from Chief Standing Counsel, who vide letter dated 30.04.2015 opined to challenge the order. Thereafter, District Magistrate vide letter dated 16.06.2015 requested Government to grant permission to file appeal. Permission was granted vide letter dated 04.06.2015 and this appeal has been filed thereafter on 24.08.2015.
(3.) We failed to understand, though order dated 27.04.2011 was passed by this Court after hearing learned Standing Counsel in presence of counsel for appellant then why appellant did not get information from their Standing Counsel, and in this regard, nothing has been said at all. The expression therefore, lacks detail in respect to almost three and half years period from date of judgment, and hence, we do not find the same satisfactory.;