SABITARANI BISWAL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This first appeal has been filed under Sec. 19 of the Act 1986 in challenge to the Order dtd. 30/9/2022 in Complaint No. 37 of 2008 of the State Commission Odisha.

(2.) Heard Mr. Shakti K. Patanaik learned counsel appearing for the appellant and Mr. Shubham Chaturvedi learned proxy counsel for the respondent and have perused the record including inter alia the impugned Order dtd. 30/9/2022 of the State Commission, the application for condonation of delay in filing the appeal and the memo. of appeal.

(3.) The present appeal has been filed with reported delay of 46 days. Considering the reasons mentioned in the application seeking condonation of delay and in order to decide the matter on its merits rather than dismissing it on the threshold of limitation, the said delay is condoned.