MUKESHBHAI MAGANBHAI PATEL Vs. DINESHCHANDRA BHAGWANDAS PATEL

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 71 days in filing of the above First Appeal.

(2.) It is submitted that the applicants had to make necessary arrangements for payment of Court fees for filing the Appeal and also for getting necessary documents and this has led to the above delay.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-