STATE OF ASSAM Vs. BHUPESH CH. DAS

JUDGEMENT

(1.) Heard Mr. D. Nath, learned Sr. Govt. Advocate, Assam appearing for the applicant/ appellant. Also heard Mr. K.N. Chouhury, learned Sr. counsel assisted by Mr. D.J. Das, learned counsel for the respondent No. 1.

(2.) The present interlocutory application has been instituted invoking the provisions of Sec. 5 of the Limitation Act, 1963, praying for condonation of delay of 258 days in instituting the connected writ appeal, assailing the judgment and order dtd. 29/10/2024 passed by the learned Single Judge in W.P. (C) No. 1053/2024.

(3.) Before considering the contentions raised in the present interlocutory application, it would be apt to notice the facts leading to institution of the connected appeal by the applicants, herein.