NAND KUMAR SAI Vs. AJIT PRAMOD KUMAR JOGI

JUDGEMENT

(1.) The application (IA No. 1 of 2017) is filed seeking condonation of delay in instituting the instant writ appeal. The Registry has recorded that the appeal is time barred and the period of delay is 1390 days. This fact situation is not controverted by the Appellant/Applicant in the application seeking condonation of delay.

(2.) Heard learned counsel for the Appellant, learned Advocate General and learned counsel for the Respondent No. 1.

(3.) This writ appeal is presented against the order dated 18.09.2013 in Writ Petition (C) No. 1282 of 2013. The plea of the Appellant is that he was not aware of the said order dated 18.09.2013 on Writ Petition (C) No. 1282 of 2013 until receipt of the copy of Writ Petition (C) No. 2104 of 2017, filed by the first Respondent. According to the Appellant (Applicant in the application seeking condonation of delay), he learnt about the order dated 18.09.2013 in Writ Petition (C) No. 1282 of 2013 only while notified of Writ Petition (C) No. 2104 of 2017 in view of the caveat lodged by him in that regard.