- (1.) For the reasons stated in affidavit filed in support of delay condonation application, as the same constitutes sufficient cause for condoning the delay in filing special appeal, the Delay Condonation Application is allowed. Special appeal is treated to have been filed well within time.
(2.) Sahjadi Khatoon as well as Saif Ansari are before this Court for quashing of the order dated 17th February, 2017 passed by learned Single Judge in writ petition no. 8945 of 2016 (Sahjadi Khatoon And Another v. State of U.P. and 6 others) wherein the learned Single Judge has proceeded to recall the order dated 26.02.2016, and further proceeded to dismiss the writ petition in question.
(3.) From the record in question, this much is reflected that Sahjadi Khatoon and Saif Ansari came to this Court on 26.02.2016, and this Court believing their version to be true, proceeded to pass following order: "1. Heard learned counsel for the petitioners and learned standing counsel appearing for the State of U.P. 2. The petitioners as usual are claiming protection as they have married of their own free will against the wishes of their parents/relatives. 3. The averments in the petition are supported by joint affidavit of the petitioners.;