STATE Vs. RAJENDER AND ANR.

JUDGEMENT

(1.) CM No. 16333/2010.

(2.) THIS is an application seeking condonation of delay under Section 5 of the Limitation Act in filing the petition for leave to appeal against the judgment dated 19th April, 2010.

(3.) THE applicant has relied on Collector of Land Acquisition v. Katiji : (1987) 2 SCC 107 and State of Nagaland v. Lipok Ao : 2005 (3) SCC 752 holding that sufficient cause should be considered with pragmatism in justice oriented approach rather than a technical defection of sufficient causes for explaining every days delay having regard to considerable delay of procedural red tape in the decision making process of the government, certain amount of latitude is permissible and should be given. The applicant has contended that the State Government is the impersonal machinery working through its officers or servants hence it cannot be put on the same footing as an individual.