STATE OF M.P. Vs. ARVIND GAUTAM

JUDGEMENT

(1.) LEARNED counsel for the parties are heard on the question of condonation of delay and admission of this writ appeal.

(2.) EVEN though, there is a delay of more than two years in filing of the writ appeal but considering the fact that the delay is attributed to some administrative lapses, the delay is condoned.

(3.) CHALLENGE in this appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khandpith Ko Appeal) Adhiniyam, 2005 is made to an order dated 1st May, 2012 passed by the learned Writ Court in W. P. No. 8363/08 (s).