- (1.) In re: Delay Condonation Application No. NIL of 2021: 1. As the limitation expired during the period of COVID-19 pandemic, the office has not reported the appeal to be beyond the period of limitation but, as a delay condonation application has been filed, to avoid any technicalities, we deem it appropriate to allow the application and condone the delay, if any. In re: Appeal
(2.) Heard Sri B.B. Paul for the appellant; the learned Standing Counsel for the respondents 1, 2 and 3; and perused the record.
(3.) This intra-court appeal has been filed by the writ-petitioner (for short the appellant) against the judgment and order dated 25.11.2020 passed by the learned Single Judge in Writ A No. 10300 of 2107 by which appellant's writ petition has been dismissed.;