Biswanath Somadder, A.C.J. - (1.) In Re: CAN 10213 of 2018 This is an application under section 5 of the Limitation Act. Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the applicant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay is accordingly allowed. In Re: CAN 9315 of 2018 with MAT 1440 of 2018
(2.) Despite service neither the concerned Gram Panchayat nor the respondents/writ petitioners are represented even at the time of second call.
(3.) By consent of the parties present in Court, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;