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Judgment
A.Guneshwar Sharma, J
Heard Mr.S.Rajeetchandra, learned counsel for the applicant and Mr.N.Rameshwor, learned counsel for the respondent.
The present application is filed under Section 5 of the Limitation Act for condoning 24 days delay in filing the accompanying petition under Article 227 against the impugned order dated 1.6.2022 passed by the learned Presiding Officer, Revenue Tribunal, Manipur in Revenue Misc Case No.32 of 2021.
The delay has been explained in para 4, 5 and 6 of the application. This Court finds sufficient cause in condoning the delay of 24 days. Accordingly, the application is allowed. Delay of 24 days is condoned.
Registry is directed to register the accompanying revision, if the same is in order.