D.N.PATEL, J. - (1.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condonaton of delay of 1212 days in preferring the instant Letters Patent Appeal.
(2.) Having heard counsel for both the sides and looking to the reasons stated in the interlocutory application, especially in paragraph No.4, there are reasonable reasons for condonation of delay of 1212 days in preferring the Letters Patent Appeal.
(3.) We, therefore, condone the delay in preferring in the Letters Patent Appeal with cost of Rs.5000/-. This amount will be deposited by the appellants before the Jharkhand State Legal Services Authority, Nyay Sadan, Doranda, Ranchi, within a period of eight weeks from today. This amount shall be utilised for " Access to Justice" programme. Copy of this order will be sent by Registrar General of this Court, to the Member Secretary, Jharkhand Legal Services Authority, Ranchi.;