P. VISHWANATHA HERLE Vs. COMMISSIONER FOR RELIGIOUS

JUDGEMENT

(1.) As per the office report, there is a delay of 72 days in filing of the appeal. The application is accompanied with an affidavit for condonation of delay under Sec. 5 of the Limitation Act. In view of the order passed by the Apex Court dtd. 10/1/2022 in Misc.No.21/2022 filed in Suo Motu Writ Petition (c) No.3/2020, the delay in filing the appeal is condoned. Accordingly, I.A.No.1/2022 stands disposed of.

(2.) This intra Court appeal has been filed challenging the judgment and order dtd. 16/2/2022 passed in W.P.No.39130/2009 (GM-R/C) whereby, the writ petition preferred by the appellants/petitioners has been dismissed.

(3.) Heard learned counsel for the appellants and gone through the record.