SAHASRAM VALRE Vs. STATE OF M P

JUDGEMENT

(1.) LEARNED counsel for the parties are heard on I.A. No. 01/2010 an application for condonation of the delay in filing the writ appeal.

(2.) ON the consideration of the submission of learned counsel for the parties and the grounds taken in the application we are satisfied that the appellant has succeeded in showing sufficient cause for the delay in filing the writ appeal.

(3.) LEARNED single judge on a through consideration of the submission advanced on behalf of the writ petitioner and considering that respondent No.4 Smt. Madhu Namdeo was appointed long back in the year 1993 declined to grant any of the reliefs sought by the petitioner in the writ petition.