ADARSH MATSYA SAHAKARI SANSTHA MARYADIT Vs. GOVERNMENT OF MAHARASHTRA DEPARTMENT OF AGRICULTURE ANIMAL HUSBANDRY DAIRY DEVLOPMENT AND FISHRIES DEVLOPMENT

JUDGEMENT

(1.) Heard. Rule.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the order passed by the Minister of State, dated 2-9-2008, in the proceedings of delay condonation, instituted by respondent No. 5.

(3.) The respondent No. 5 has preferred the Revision Application No. 5/2006, wherein there was some delay. The respondent No. 5, therefore, preferred an application for condonation of delay. The same was allowed in pursuance to the impugned order. The reasons recorded in support of the order are mentioned thus