STATE OF BIHAR Vs. SOHAN ROY

JUDGEMENT

(1.) I.A. Nos. 8602/09, 8600/09, 8598/09, 8614/09, 1208/10, 8608/09, 8624/09, 8622/09, 8620/09, 8618/09, 8632/09, 8630/09, 8628/09, 8626/09, 8314/09, 55/10, 53/10, 57/10, 59/10, 61/10, 63/10, 51/10, 14/10, 49/10, 47/10, 45/10, 43/10, 41/10, 39/10, 37/10, 29/10, 27/10, 68/10, 66/10, 31/10, 35/10, 33/10, 71/10, 216/10, 214/10, 212/10, 220/10, 218/10, 222/10, 244/10, 242/10, 240/10, 230/10, 232/10, 234/10, 236/10, 227/10, 225/10, 282/10, 280/10, 284/10, 276/10, 402/10, 406/10, 396/10, 399/10, 410/10, 486/10, 483/10, 480/10, 547/10, 545/10, 543/10, 603/10, 597/10, 677/10, 674/10, 739/10, 743/10, 750/10, 748/10, 756/10, 758/10, 824/10, 864/10, 868/10, 924/10, 922/10, 928/10, 934/10, 932/10, 1003/10, 1001/10, 1007/10, 1009/10, 1011/10, 1013/10, 1015/10, 1065/10, 1067/10, 1055/10, 1059/10, 1061/10, 1051/10, 1087/10, 1089/10, 1085/10, 1079/10, 1076/10, 1267/10,1272/10, 1318/10,1143/10, 1147/10, 1183/10, 1188/10, 1186/10, 1389/10 and 1383/10. Having heard learned counsel for the parties as also after taking into consideration the facts and circumstances in the aforesaid application seeking condonation of delay in filing of the appeals we are inclined to allow such prayer specially when learned counsel for writ petitioner- respondents have also raised no objection in such condonation of delay.

(2.) Accordingly the delay in filing of the connected appeals is hereby condoned and the aforesaid interlocutory applications are allowed.

(3.) As we have condoned the delay, we with the consent of the parties are also inclined to take up these appeals for final disposal at motion stage.