NAGENDRA NATH PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The appellants, two in number, have assailed the order of the learned Single Judge dated 12.05.2011, passed in a batch of writ applications (appellants being in the batch of 16 persons in C.W.J.C. No. 2381 of 1997) .

(2.) A limitation petition being I.A. No. 224 of 2017 has been filed for condoning the delay of 5 years 169 days in preferring the appeal. Although, there is inordinate delay, but since the appeal is being taken up on merits, the delay is condoned.

(3.) I.A. No. 224 of 2017 is allowed.