- (1.)HEARD on IA No. 7100/2008, an application seeking condonation of delay in filing the appeal.
(2.)THE delay is of 565 days.
(3.)WE find that following is the explanation offered in the application for condonation of delay: -
2. It is most respectfully submitted that the Officer -in -Charge of the case after the decision dated 18.10.2006 of the aforesaid writ petition No. 2023/2000, applied for the certified copy of the order.

3. It is respectfully submitted that after receiving the certified copy, an opinion of the Government Advocate was sought in the matter on 03.01.2007. The opinion of the Government Advocate for preferring Writ Appeal is received vide letter dated 14.03.2007. The Officer -in -Charge of the case after receiving the said opinion forwarded the same to the Higher Authorities at Bhopal for seeking necessary sanction to file the Writ Appeal before this Hon'ble Court.

4. Ultimately the permission is granted by the Law and Legislative Affairs Department, which is received by the Secretariat of Revenue Department MP, Bhopal. Thereafter, the same was informed to the concerned authorities and thereafter the Officer -in -Charge of the case is appointed and after the appointment of the Officer -in -Charge in the matter, the Officer -in -Charge of the case after collecting the relevant record, contacted the Office of the Advocate General at Indore for preferring the appeal.

It is most respectfully submitted that the delay of 559 days caused in filing the present writ appeal, being bona fide on the part of the appellants, deserve to be condoned, in the interest of justice.

Having gone through the aforesaid reasons, we are of the view that no case for condonation of delay is made out.