- (1.) We have to consider the Section 5 application first. This intended appeal is sought to be preferred from an order dated 7th March, 2002 passed by a learned single judge of this Court, dismissing the writ on the ground that it had become infructuous by efflux of time. After a period of twelve years the appeal has been filed in this Court on 7th April, 2014.
(2.) The question is whether this Court should condone the delay and to admit the appeal or dismiss it on the ground of delay.
(3.) The explanation sought to be put forward by the appellant is that up to 29th November, 2012 he had been pursuing the matter, by obtaining information slip from the Registry of this Court. These information slips obtained from time to time showed that the writ application was pending.;