STATE OF KARNATAKA Vs. M RAJEEVI BAI

JUDGEMENT

(1.) Writ appeal of the State of Karnatvka of 1981, Order on I.A.I. As there was a delay of 283 days in presenting the appeal, an application, IA I was made for condoning such delay. In that application, which is supported by a verified affidavit of the Under Secretary to Government, Education and Youth Depaltment, the explanation given for such delay reads :

(2.) The learned High Court Government Pleader urged that the delay of 283 days in presenting this appeal had been satisfactorily explained in the above excerpted portions of the additional affidavit.

(3.) The learned Counsel for the respondent, on the other hand, contended that no satisfactory explanation had been given for the delay which had occurred in the Finance Department between 26-7-1980 and 29-12-1980 and the delay between 9 4-1981 and 25 5 1981. He further contended that merely because the appellant is the State Government, it cannot claim any favoured treatment in regard to condonation of delay.