RAMESHWAR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) AFTER hearing learned counsel for the parties and having perused the averments made in the limitation petition, we are of the view that sufficient grounds have been made out to condone the delay in filing the appeal. Accordingly the delay in filing the appeal is condoned.

(3.) THIS appeal is directed against the order dated 28.1.2002 passed by the learned single Judge dismissing the writ application (C.W.J.C. No. 2365/2000) on the ground that this Court has no territorial jurisdiction to decide the controversy involved in the writ application.