NIKHIL CHANDRA SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is at the behest of the writ petitioner and directed against order dated April 23, 2024 passed in W.P.A. 15471 of 2008.

(2.) There is an issue of limitation involved. Department reports a delay of 124 days in making and preparing the appeal.

(3.) Appellant by way of CAN 2 of 2024 seeks condonation of delay in making and filing the instant appeal.