STATE OF M P Vs. VIRENDRA SHANKAR

JUDGEMENT

(1.) THIS writ appeal has been filed with application for condonation of delay in filing of the appeal which is barred by 1128 days. To support the original application, fresh application for condonation of delay has been filed as LA. No. 4886/12. It is on this application, arguments were heard.

(2.) IN this application, the ground which has been taken to explain the delay are as follows :

(3.) LIST of dates on which reliance has been placed by the learned counsel for the appellant seeking condonation of delay shows that after 28th of February, 2008, legal opinion was received on 27th of May, 2009 i.e. after more than one year, thereafter, even though letter was written by the Collector, District-Neemuch to the Secretary on 8th of June, 2009 for the permission to file an appeal, permission was granted on 27th of November, 2009 i.e. after five months. It is also surprising that despite receiving notice of contempt in the year 2009 of which notices were issued to the concerned officials and an order was passed by this Court in the contempt petition on 10th of November, 2010, appeal has been filed on 2nd of May, 2011, which again reflects on the lethargy and utter negligence on the part of the government machinery.