STATE OF BIHAR Vs. MADAN MOHAN PD

JUDGEMENT

(1.) The present application under Section 5 of the Limitation Act has been filed for condoning the delay of 679 days in preferring the Letters Patent Appeal.

(2.) The impugned judgment was passed on 6th May, 1996 by the learned Writ Court and the present appeal has been filed on 15-5-98.

(3.) The contention of learned Counsel for the appellant is that the writ application was disposed of by order dated 6th May, 1996 along with other analogous writ applications. The present appeal has been preferred on 15- 5-98. A Letters Patent Appeal is to be preferred within 30 days from passing of the impugned judgment. If the said period of 30 days if deducted still the present appeal is barred by 679 days.