- (1.) This is an application for condonation of delay of about 579 days. This matter was filed in the year 2004 and no steps were taken by the department to bring it in the list. The officials of the department and of this court got the matter enlisted for it being dealt with in a proper manner.
(2.) On April 24, 2012, the matter came up in the list and was adjourned till May 2, 2012. When the matter again appeared in the list on May 2, 2012, it was adjourned till May 4, 2012.
(3.) Before that, the matter was placed in the list on February 27, 2012. The matter was then adjourned till March 12, 2012 and then again on March 27, 2012 on which date the directions for filing affidavits were given. After the filing of affidavits, the matter was taken up for hearing.;