M. JAYANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By way of the present application - IA No.2/2022, the applicant/appellant is seeking condonation of delay of 227 days in filing the appeal.

(2.) It may be necessary for us to refer to certain relevant dates so as to consider the application. The appellant had filed Writ Petition No.5495/2021. The same was taken up for hearing along with another Writ Petition No.5489/2021. The learned Single Judge by assigning the reasons particularly in paragraphs 3, 4 and 5 found that the petitioners miserably failed to show that they are entitled for any benefit under Government Resolution dtd. 10/10/2002 and also on finding that the petitioners failed to produce even basic material in the form of Sale Deed, dismissed the Writ Petitions vide order dtd. 28/3/2022.

(3.) The present Writ Appeal is filed in this Court on 12/12/2022. A very interesting reason is assigned for condonation of delay which is reflected in paragraph No.5 of the application and the same is reads thus: