STATE OF CHHATTISGARH Vs. MAHENDRA KUMAR SAHU

JUDGEMENT

(1.) Heard Mr. Shashank Thakur, learned Deputy Advocate General for the appellants as well as Mr. Amitesh Kumar Pandey, learned counsel holding the brief of Mr. Kamlesh Kumar Pandey, learned counsel, appearing for the respondent on I.A. No. 1 of 2025, which is an application for condonation of delay.

(2.) After hearing the learned counsel for the parties and considering the reasons mentioned in the application, we are of the considered opinion that sufficient cause has been shown in the application and accordingly, I.A. No. 1 of 2025 is allowed and delay of 294 days in filing the appeal is condoned.

(3.) The present intra Court appeal has been filed by the appellants against the order dtd. 22/2/2024 passed by the learned Single Judge in WPS No. 5321 of 2019 (Mahendra Kumar Sahu vs. State of Chhattisgarh & Others), whereby the learned Single Judge has allowed the writ petition filed by the respondent/writ petitioner herein.