Saurabh Shyam Shamshery, J. - (1.) Cause shown is sufficient. Delay is condoned in view of the facts stated in the affidavit filed along with the delay condonation application.
(2.) The present special appeal is directed against the order dated 31.10.2018 passed by the learned Single Judge in Writ-C No.34769 of 2018, whereby the said writ petition was allowed and the impugned order dated 27.9.2018 passed by the Commissioner, Kanpur Division Kanpur was set-aside.
(3.) The controversy involved in the present matter is regarding the management of one Ram Lila Samiti, Gram Derapur, District-Kanpur Dehat.;