Kaushal Jayendra Thaker, J. - (1.) Heard.
(2.) This is an application under Section 5 of Limitation Act, 1963 (hereinafter referred to as "Act, 1963") seeking condonation of delay in filing the appeal. The delay is of 1 year & 270 days. The explanation given in the affidavit filed in support of this application does not show any merit. Hence, in view of the settled legal position reproduced herein in below, this Court feels that there is no reason to entertain the delay condonation application.
(3.) It is true that when State is a party, and file appeal with some delay, it may deserve some leverage for official hierarchical steps for permission etc. but a wholly unexplained, reckless and negligent approach of delay running in almost one and half years and more cannot be overlooked particularly when it is not the case of applicants that they have taken any action against erring individual.;