- (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.) Present Special Appeal in question is targetted against judgement and order dated 21st December, 2016 passed by learned Single Judge of this Court in Writ-A No. 27224 of 1996 (Veerpal Singh Vs. Gandhi Eye Hospital Trust And Others) wherein learned Single Judge has proceeded to dismiss the writ petition in question being not maintainable, as same is not at all falling within the meaning of State under Article 12 of Constitution of India.
(3.) In the district of Aligarh, there is a hospital known as Gandhi Eye Hospital Trust Aligarh, formerly known as Aligarh Eye Hospital Trust. Gandhi Eye Hospital Aligarh is a partially self supporting and charitable institution providing treatment to patient in eye disease which is to be given free, in case of poor and helpless individuals and to adapt exercise for the control and prevention of the disease of the eye and other allied disease and also to make provisions of scientific investigation research and for advancing and dis-animation of the knowledge of ophthalmology Branch of Medical Science.;