- (1.) Leave granted.
(2.) The notice on the special leave petition stated that the matter might be disposed of at the Special Leave Petition stage by an order remanding the Letters Patent Appeal to the High Court to be heard and decided on merits, condoning the delay in filing the same and compensating the respondent in costs.
(3.) The overall delay was of 48 days but what the High Court found, required explanation was the delay of 15 days. The explanation in that behalf was that the convenor of the appellant had fallen ill. In our view, in the circumstances, the delay ought to have been condoned and the respondent compensated by an order of Srinagar Development Authority v. M. H. Leharwal and Ors. costs. This is the order that we propose to pass.;