(1.) The present miscellaneous petitions are filed to condone the delay of 2050 days and 2022 days respectively in filing the writ appeals against the orders dated 14.02.2013 and 05.03.2013 made in WP.Nos.5522 and 7191/2005. CMP.No.21666/2018 in WASR.No.112678/2018:-
(2.) A perusal of the affidavit, especially, paragraph No.9, would disclose that after the pronouncement of the orders on 14.02.2013, the 4th petitioner/4th appellant sought for legal opinion from the Government Pleader vide letter dated 22.04.2013 and obtained the same on 13.05.2013, opining that it is not a fit case for filing the writ appeal and in the interregnum, similar orders came to be passed in WP.No.7191/2005 on 05.03.2013 and once again, legal opinion has been obtained as to the challenge made to the said order and in that case, the Government Pleader has given his opinion on 01.04.2014, that it is a fit case to prefer an appeal and thereafter, request was made to revise the legal opinion and once again, the Government Pleader vide his opinion dated 09.01.2015, opined that it is not a fit case for an appeal and despite the fact that the Government Pleader gave an opinion that the case is not fit to prefer an appeal, a decision has been taken to file the writ appeal and there occasioned the delay. CMP.No.22113/2018 in WASR.No.135471/2018:-
(3.) A perusal of the affidavit, especially, paragraph No.7, would disclose that after the pronouncement of the orders on 05.03.2013, the appellants/official respondents had received the same during October 2013 and the 2nd petitioner/2nd appellant sought for legal opinion from the Government Pleader vide letter dated 08.11.2013 and obtained the same on 01.04.2014, opining that it is a fit case for filing the writ appeal and in the interregnum, similar orders came to be passed in WP.No.5522/2005 on 14.02.2013 and once again, legal opinion has been obtained as to the challenge made to the said order and in that case, the Government Pleader has given his opinion on 13.05.2013, that it is not a fit case to prefer an appeal and thereafter, request was made to revise the legal opinion and once again, the Government Pleader vide his opinion dated 09.01.2015, opined that it is not a fit case for an appeal and despite the fact that the Government Pleader vide opinion dated 09.01.2015, opined that it is not a fit case to prefer an appeal and despite the fact that the Government Pleader gave an opinion that the case is not fit to prefer appeal, a decision has been taken to file the writ appeal and there occasioned the delay.