AI Structured Summary
Not yet generated for this judgment
Judgment
Ahanthem Bimol Singh, J
Heard Mr. R.K. Umakanta, learned Government Advocate appearing for the applicants, Mr. O. Chittaranjan, learned counsel appearing for the respondent No. 1, Mr. S. Kaminikumar, learned CGSC appearing for the respondent No. 2 and Mr. Th. Sukumar, learned Government Advocate appearing for the respondent No. 3.
The present application had been filed with a prayer for condoning the delay of 436 days in preferring the connected Land Acquisition Appeal.
At the outset, the counsel for the contesting respondent No. 1 submitted that he will not raise any objection and the condonation application can be allowed if the applicants are willing to pay cost to the High Court Bar Association of Manipur for allowing the present application.
Mr. R.K. Umakanta, learned Government Advocate submitted that the present application may be allowed subject to payment of cost imposed by this court.
In view of the submissions made above, the present application is allowed subject to payment of cost of Rs. 2,000/- (Rupees two thousand) to be paid to the High Court Bar Association of Manipur.
The present application is, accordingly, disposed of.
Registry is directed to register the accompanying appeal and place it before this court for consideration.