- (1.) This appeal has been made after a period of delay of about one year and 261 days for explaining the delay, it has been stated by the appellant that they were' not party in the writ petition, therefore, they were not aware of the order dated 17'" August, 1999 passed by the learned Single Judge. On inquiry, learned Counsel contended before this Court that they are not any governmental body but a private body. How such private body is affected in giving directions by the learned Single Judge to the State Government to pass an appropriate order is unknown to this Court. The State Government should have preferred an appeal but they have not done so. They have passed an appropriate order following the order of the Court.
(2.) Under such circumstances, we cannot interfere in the matter nor question of delay in preferring the appeal. The appellant has right to make application for impleadment and recalling of the order as well - as challenge the order of the State Government, if any, affecting the right but we cannot interfere with the same at all. Therefore, the appeal is dismissed on both the grounds of delay as well as on merit. However, no order is passed as to costs. Appeal Dismissed.;