CHIEF COMMISSIONER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 22/12/2022, the appeal was placed before this Court along with the application I.A.No.1/2022 seeking for condonation of delay.

(2.) Considering the submission made by the learned counsel for the appellants, an emergent notice was issued to respondent Nos.2 and 3/writ petitioners. Learned Additional Government Advocate was directed to accept notice for respondent No.1 and an interim order was passed by this Court.

(3.) Interlocutory Application - I.A.No.1/2022 is filed for seeking condonatiaon of delay and the reasons are assigned in the supporting affidavit, particularly, in paragraphs 2 and 3. The reasons relate to the administrative and procedural formalities. In our opinion, the delay caused in filing the appeal is explained with justifiable reasons. As such, the application for condonation of delay is allowed. Delay of 100 days in filing the appeal is condoned.