SHRI LAMDIBOK SUMER Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These three applications for condonation of delay and the related intra -court appeals, involving similar issues, have been considered together and are taken up for disposal by this common order.

(2.) Each of these appeals is reportedly time -barred by about 33 days. However, the question of limitation is not put to contention by the learned Government Advocate appearing for the respondent No. 1; and looking to the overall circumstances, while ignoring the delay, these appeals are taken on the regular side.

(3.) Having heard learned counsel for the appellants and the learned Government Advocate on merits, we are clearly of the view that fundamentally misconceived writ petitions filed by the petitioners/appellants have rightly been dismissed by the learned Single Judge at the admission stage; and no case for interference is made out in these appeals.