D. M. RAMAKRISHNAPPA Vs. S. VENKATESH

JUDGEMENT

(1.) The appellant has filed I.A.No.1/2016 seeking condonation of delay of 373 days in filing the appeal. In view of the sufficient cause shown in the affidavit filed in support of the application, the delay in filing the appeal is condoned. Accordingly, the application is allowed.

(2.) Heard the learned counsel appearing for the appellant, the learned counsel appearing for the first and second respondents and learned Additional Government Advocate appearing for the third and fourth respondents. Rest of the respondents were the original writ petitioners who have been served with the notice. The appellant is the first writ petitioner.

(3.) For the sake of convenience, we are referring to the parties with reference to their status before the learned Single Judge.