STATE OF ASSAM Vs. PHAGULAL PRASAD

JUDGEMENT

(1.) Heard Mr. D. Mazumdar, learned Additional Advocate General for applicant. Also heard Mr. M. H. Choudhury, learned counsel appear for the respondent writ petitioner.

(2.) Mr. D. Mazumdar, learned Additional Advocate General for the applicant seeks condonation of a delay of 483 days in preferring the connected writ appeal against the order dated 15.12.2014 of the learned Single Judge in WP(C) 516/2011 and the order dated 06.06.2018 in Review Petition No. 75/2017.

(3.) Mr. M. H. Choudhury, learned counsel for the respondent raises a preliminary objection on the maintainability of the writ petition so as to oppose the prayer for condoning the delay by submitting that no appeal is maintainable against the order dated 06.06.2018 under order 47 Rule VII of the CPC, it being an order by which a review was rejected. His second contention is that in fact there is a delay of 1800 days in preferring the appeal.