STATE OF BIHAR Vs. DHANANRAJ PRASAD

JUDGEMENT

(1.) None is present for the petitioners. None has been appearing for the last more than three occasions. Apart from the fact that there is an inordinate unexplained delay of more than 2 years and 14 days in filing of the present appeal under Clause 10 of the Letters Patent, we find that the learned Writ Court has interpreted the word "Samayojan" and the law laid down in the case of Prem Prakash v. State of Bihar, 2000 3 AllPLR 313 and has directed for counting the service of the petitioner for the purpose of grant of A.C.P.

(2.) In the facts and circumstances of the case, particularly the inordinate unexplained delay in filing of the appeal, we are not inclined to interfere into the matter. However, the legal question involved in the matter is left open to be considered in an appropriate application.