STATE OF J&K Vs. ANIECE CHOUDHARY

JUDGEMENT

(1.) WHILE disposing of SWP No. 1500/97, a learned Single Bench of this Court passed a judgment on 09 -02 -1999. The respondent, writ petitioner, and the appellant herein, were both duly represented by their advocates on the date of disposal of the petition. The period of limitation for filing LPA expired on 10th of April, 1999. No appeal was preferred within limitation. An LPA however, was filed on 15 -05 -1999, alongwith the present CMP for condonation of delay. Obviously condonation of 34 days delay is prayed for. The ground taken in the CMP are as under: -

(2.) DETAILED objections to this CMP have been filed, wherein the grounds taken above have strongly been repelled and what has been projected by the respondent qua these grounds is as under: -

(3.) THE respondent, writ -petitioner, by leave of the Court, has filed a rejoinder to this supplementary affidavit. Alongwith this rejoinder a copy of detailed affidavit sworn in by Mr. Yameen Qureshi, also has been annexed. This affidavit was filed by Mr. Yameen Qureshi in response to a motion of contempt (COA -LPA -66/99), which was initiated for filing a wrong affidavit. A part of that affidavit needs to be reproduced here. It reads as under: -