KARNATAKA MUSLIM SANGARSHA SAMITHI REP. BY ITS PRESIDENT M.J. ALI Vs. KHALID AHMED, CHAIRMAN KARNATAKA STATE BOARD OF WAKFS AND OTHERS

JUDGEMENT

(1.) THE appellant, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No. 1476/2010 (GM -WAKF) dated 20th October 2010, has presented this writ appeal. Along with the appeal, learned counsel appearing for appellant has also filed I.A. 1/2013, seeking condonation of delay of 929 days in filing the recalling application.

(2.) THE delay of 929 days in filing the appeal has been explained at paragraphs 2 to 5 of the affidavit filed in support of the application, I.A. 1/2013. Paragraphs 2 to 5 of the said affidavit read thus: 2. The appellant states that, the above writ appeal had posted for non -compliance of office objections on 29 -3 -2011, since the cause list was not received by the counsel, he could not appear before the court. The appeal was dismissed for non -prosecution. As the counsel for the appellant has renovated his office, by mistakes the appeal memo was mixed with the disposed of matters and he lost track of the case.

(3.) THE appellant has today filed an application for recalling the order dated 29 -3 -2011 for the reasons stated above, a delay of about 900 days caused in filing the application for recalling the order dated 29 -3 -2011.