2013 (3) AKR 362

Karnataka High Court

Hon'ble Judge(s): A. N. Venugopala Gowda , J

( A ) Limitation Act (36 of 1963) S. 5 — Karnataka Land Revenue Act (12 of 1964), S. 136(2) — Appeal — Condonation of delay — Without assigning proper reasons — Validity — Appeal challenging mutation entry, filed after 35 years of entry — No sufficient cause given by appellant for delay — Assistant Commissioner has condoned delay without assigning any proper reasons — Merely giving opportunity of hearing and recording in brief case of parties, not sufficient — Order of condonation without indicating reasons in support of decision, improper. (Paras1415)