- (1.) Ref. Delay condonation application For the reasons stated in the affidavit filed in support of the delay condonation application, the delay is condoned and the application is allowed accordingly. Present special appeal is treated to have been filed well within time.
(2.) Ref. Special Appeal Heard Shri Yogesh Kumar Saxena, learned counsel for the petitioner-appellant and Shri Pankaj Rai, learned Addl. Chief Standing Counsel for the State respondents.
(3.) Present special appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 has been preferred assailing the judgment and order dated 10.2.2017 passed by learned Single Judge in Writ Petition No.30114 of 2011, whereby the writ petition in question was dismissed.;