STATE OF JHARKHAND Vs. SHER ALI ANSARI

JUDGEMENT

(1.) Both the appeals have been tagged together in pursuance of order dtd. 25/11/2021 and, as such, are being heard together.

(2.) Both the appeals are barred by limitation, as such, separate applications have been filed under Sec. 5 of the Limitation Act to condone the delay of 269 days in filing L.P.A. No.542 of 2019 and 278 days in filing L.P.A. No.566 of 2019 taking similar grounds as such, both the applications are being heard together and are being dealt with by this common order.

(3.) It has been stated in the interlocutory applications that due to complete inadvertence and oversight as also due to Durga Puja, Deepawali and Chhath Festival it slipped out from the mind of appellants and its office staff to enquire from their Government Counsel with regard to present position of writ petitions. It has been further stated that after passing of order dtd. 25/10/2018 (impugned), no communication was made to the office of the appellants by their counsel and as such, they were completely ignorant about the order dtd. 25/10/2018 passed by this Court in writ petitions.