STATE OF PUNJAB Vs. RANJIT SINGH

JUDGEMENT

(1.) Vide this order and judgment, we shall decide a bunch of four appeals preferred by the State of Punjab, under Clause X of the Letters Patent. LPA Nos. 586, 589 and 590 of 2018 are directed against the judgment and order of even date, i.e. 29/11/2013, whereas, LPA No.661 of 2019 is directed against the order dtd. 24/9/2018. However, for the facility of reference, facts are being derived from LPA No. 586 of 2018.

(2.) The order impugned is a very short order, which reads as under:-

(3.) After dismissal of the review applications, these appeals have been preferred. Though, in LPA Nos. 586, 589 and 590 of 2018, the office has calculated the delay from the date of the judgment passed on the writ petition, but even from the date of review, these appeals do not seem to be within time. Office has also reported delay and laches of 107 days in filing LPA No. 661 of 2019, thus, all the four appeals are barred by limitation. However, without entering into this question, the appeals are not maintainable, since the impugned order(s) is based on the concession given by the learned counsel appearing for the State of Punjab. However, in LPA No. 661 of 2019, learned Single Judge has categorically discarded the submission made by learned State counsel that the case was not covered, as the issue attained finality.