H.V. SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No. 28376 of 2013 (LR), dated 25th July, 2013, has presented this writ appeal. Along with the appeal, learned Counsel appearing for appellant has also filed I.A. No. 1 of 2014, seeking condonation of delay of 49 days in filing the appeal.

(2.) The delay of 49 days in filing the appeal has been explained at paragraphs 1 and 2 of the affidavit filed in support of the application, I.A. No. 1 of 2014. Paragraphs 1 and 2 of the said affidavit read thus:

(3.) We have heard the learned Counsel appearing for appellant and perused the statements made in the affidavit, accompanying the application, I.A. No. 1 of 2014.