STATE OF ARUNACHAL PRADESH Vs. JUMDO JINI

JUDGEMENT

(1.) Heard Mr. S. Tapin, learned Sr. Govt. Advocate appearing on behalf of the applicants, State of Arunachal Pradesh and Mr. T.T. Tara, learned counsel for the sole respondent.

(2.) This is an application under Section 5 of the Limitation Act, read with Rule 2 (2) and R-3-A of Order XLI, of the Code of Civil Procedure and Chapter V of the Gauhati High Court Rules praying for condonation of delay of 1164 days in filing an appeal against the judgment and order dated 4.08.2015 passed by the learned Singe Judge in WP (C) No. 123 (AP) 2015.

(3.) Mr. Tapin, learned Sr. Govt. Advocate in is endeavour to explain the delay of 1164 days in filing the appeal has read paragraph-2 of the application and submitted that the delay has occurred due to the involvement of 3 (three) departments in the decision making process. The contents of the paragraph-2 of the appeal are reproduced herein below: