STATE OF U.P. Vs. YASHANK KHANDELWAL

JUDGEMENT

(1.) This appeal has been reported to be beyond time by 50 days. An application seeking condonation of delay has been filed and in the affidavit supporting the application, stand has been taken that about the order impugned dtd. 24/9/2024, legal opinion was sought from the Chief Standing Counsel vide letter dtd. 3/10/2024 which was provided by his office on 15/10/2024, whereafter permission for filing the special appeal was granted by Special Secretary (Law) on 5/11/2024; thereafter permission was granted by Special Secretary of the State Government on 7/11/2024; the appellant No.4, vide letter dtd. 8/11/2024, then requested the Chief Standing Counsel of this Court to file special appeal and, after obtaining necessary permission and narrative, special appeal was prepared and filed and, therefore, delay in filing the appeal may be condoned.

(2.) Shri Ashok Khare, learned Senior Counsel appearing for writ petitioners/respondents in the present appeal, did not oppose the application seeking condonation of delay and arguments of both sides at length on merits of appeal were heard by the Court.

(3.) In view of the above, the explanation offered for delay occurred in filing the appeal is found to be satisfactory. Accordingly, the application seeking condonation of delay stands allowed. Delay in filing the appeal is hereby condoned.