SUMIT KUMAR TIRKEY Vs. KASHI NATH SAHU

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 77 days in preferring L.P.A No. 132 of 2023.

(2.) After hearing the learned counsel for the appellant and considering the facts and circumstances of this case and also after going through the cause shown in this interlocutory application seeking condonation of delay, we find sufficient grounds to condone the delay of 77 days and, accordingly, I.A No. 4000 of 2023 is allowed.

(3.) Sumit Kumar Tirkey claiming himself son of late Jagat Pal Oraon has filed this Letters Patent Appeal to challenge the order passed by the writ Court in W.P.(C) No. 722 of 2011.