STATE OF J&K Vs. SHISHENDRA SHOKEEN

JUDGEMENT

(1.) FOR the reasons stated in the application seeking condonation of delay of 226 days in filing the appeal is condoned.

(2.) CONDONATION application stands disposed of.

(3.) THE learned Single Judge has, however, clarified that the writ petitioner-respondents shall continue to pay Rs. 2000.00 per quarter of their vehicles for using the roads of the State. In the impugned order, reliance has been placed on a judgment of a Constitution Bench of the Supreme Court rendered in the case of "Kunnathat Thathunni Moopil Nair v State of Kerala and another ", AIR 1961 SC 552. Feeling aggrieved, the State has filed the appeal invoking Clause 12 of the Letters Patent against the aforesaid order.