G.S.SISTANI,J. - (1.) Exemption is allowed, subject to all just exceptions.
(2.) The application stands disposed of.
(3.) Challenge in this appeal is to the order dated 1 st April, 2019 passed by the learned Single Judge of this Court by which the writ petition No.3227/2019 filed by the petitioner-appellant herein stands dismissed on the ground of inordinate delay and laches.;