CHIEF SECRETARY Vs. M.M.CHANDRAPPA

JUDGEMENT

(1.) Sri.H.K.Basavaraj., learned AGA for appellants and Sri.B.S.Nagaraj., learned counsel for respondent have appeared in person.

(2.) The captioned appeal is listed today for hearing - interlocutory application i.e., I.A.No.1/2017 for condonation of a delay of 519 days in filing the appeal.

(3.) Sri.H.K.Basavaraj., learned AGA for appellants submits that there is a delay of 519 days in filing the second appeal. Sri.M.K.Devraj - Range Forest Officer, Wildlife Range, Mysuru has sworn to an affidavit explaining the sufficiency of reason to condone the delay. Learned AGA submits that the delay caused in filing the appeal is neither wanton nor with any malafide intention. If the delay is not condoned, the appellants will be put to hardship. Hence, he submits that the delay of 519 days in filing the appeal may be condoned.