SPECIAL COLLECTOR, GNSS, KADAPA Vs. AVULA NARAYANA

JUDGEMENT

(1.) Aggrieved by the order dtd. 19/4/2018 passed by learned single Judge in W.P.No.2701 of 2017, this appeal has been preferred along with I.A.No.2 of 2020, which is an application seeking condonation of delay of 667 days in filing this intra-court appeal.

(2.) I.A.No.2 of 2020 has been filed inter alia stating that appellant No.2 was designated as Electoral Registration Officer for 127-Kodur Assembly Constituency (SC) and the work relating to Registration/Deletion of voters was entrusted and thereafter, he was assigned so many works, to which a chart has been produced in the application itself, therefore, the delay occurred in filing the appeal is bonafide.

(3.) Respondent No.1 filed counter-affidavit. In the counter, in para No.5, it is specified that the impugned order has been passed on 19/4/2018, thereafter, appellant No.2 appeared before the Government Pleader in the High Court on various occasions on 2/7/2018, 3/7/2018, 13/7/2018, 1/8/2018 and from 21/8/2018 to 24/8/2018 and thereafter, he again came to High Court in respect of various other cases specified in para No.6, from 16/7/2019 to 18/7/2019, from 22/7/2019 to 25/7/2019. Further, in para No.8, it is specified that after taking notices in contempt cases, appellant No.2 appeared before this Court on 11/11/2019 and 25/11/2019 and again he appeared in person on 24/1/2020 before this Court. It is stated that the plea as taken by merely producing a chart of assignment of work, is not bonafide, and the delay is not based on bonafide reason that too, in intra-court appeal, therefore, this appeal may be dismissed.