JAGRAM VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khan Nyaypeeth Ko Appeal) Adhiniyam, 2005 has been filed by the appellant/writ petitioner against the order dtd. 22/3/2024 passed in Writ Petition No. 25631/2021 whereby the learned Single Judge has dismissed the petition with liberty to renew the prayer after disposal of Writ Petition No.7501 of 2023.

(2.) This appeal has been filed by the appellant who was intervener in the Writ Petition No. 25631 of 2024 and prayed for its dismissal as not maintainable.

(3.) The appeal is filed with a delay of 25 days. Considering the reasons mentioned in I.A.No.6148/2024 which is an application for condonation of delay, the same is allowed. Delay in filing the appeal is hereby condoned.