D.N.Patel, J. - (1.) I.A. No.1207 of 2017 in L.P.A. No.33 of 2017 This interlocutory application has been preferred for getting leave to prefer an appeal against the judgment and order dated 13th January, 2017 passed in W.P.(C) No.6734 of 2013 because this appellant is a purchaser of the property in question from the appellant of L.P.A. No.244 of 2017. The mutation entry has already been carried out in favour of the appellant of L.P.A. No.33 of 2017 in the year 2012. Hence, this interlocutory application is allowed and disposed of. I.A. No.6696 of 2017 in L.P.A. No.244 of 2017
(2.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 67 days in preferring this Letters Patent Appeal.
(3.) Having heard counsels for both the sides and looking to the reasons stated in this interlocutory application, especially paras 5 to 10 thereof, there are reasonable grounds for condonation of delay.;