NARAYAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 4508 of 2011, which is an application under section 5 of the Limitation Act for condonation of delay. There is delay of 13 days in filing this appeal.

(2.) Considering the reasons assigned in the application, the application (I. A. No. 4508 of 2011) is allowed and delay in filing the appeal is hereby condoned.

(3.) This writ appeal has been filed by the appellant against the order dated 4.5.2011 passed by learned Single Judge in Writ Petition No. 242 of 2010 (S).