- (1.) I .A. No. 1573 of 2015 This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 2084 days in preferring the Civil Review Application. Having heard learned counsel for both the sides and looking to the reasons, given in the interlocutory application, especially paragraph nos. 3 to 7 thereof, it appears that there are reasonable reasons for condonation of delay in preferring the Civil Review application. We, therefore, condone the delay of 2084 days in preferring the Civil Review Application. I.A. No. 1573 of 2015 is, accordingly, allowed and disposed of. Civil Review No. 45 of 2013. This Civil Review application has been preferred by the State of Jharkhand after withdrawal of S.L.P. before Hon'ble Supreme Court, for modification of the order passed in L.P.A. No. 282 of 2008, dated 23.3.2009.
(2.) THE said L.P.A has been preferred only because in a Writ petition bearing No. W.P (C) No. 5055 of 2003, the learned Single Judge had imposed a cost of Rs. 10,000/ - on the State of Jharkhand.
(3.) THE learned counsel appearing for the appellant submitted that initially the respondent, who is predecessor -intitle had purchased the property prior to 1948. Thereafter, their names were muted in the Revenue entries. Thereafter, for 50 years every body accepted that mutation entry including few dissatisfied souls.;