STATE OF M P Vs. OMPRAKASH KUMUD

JUDGEMENT

(1.) This intra court appeal is directed against the order dated 24.01.2007 passed by the learned Single Judge of this Court in Writ Petition No.2724/2006 (s).

(2.) As there is a delay of 159 days in filing the appeal, IA No.9139/2007, an application seeking condonation of the delay has been filed.

(3.) The respondent herein filed the aforesaid writ petition seeking direction to the appellants to comply with Kramonnati order dated 30.06.2000, which was passed in his favour.