LUCAS MORROW MOHAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) This is an application for condonation of delay of 275 days in filing the restoration petition of WP(C) No. 246 of 2017, which was dismissed on 24.10.2018. Mr. K.P. Bhattacharjee, learned GA though had taken time, has not filed any objection to the condonation application. Perused the application, especially Paras- 2 and 4 explaining the reasons for the delay in filing the restoration application.

(3.) The reasons as given therein are sufficient enough to allow the condonotion of the delay for restoration of the petition. Accordingly, the application is allowed and WP(C) No. 246 of 2017 is hereby restored to file.