JASBIR SINGH,J. - (1.) In view of reasons mentioned in this application, which is accompanied by affidavit, the same is allowed and 55 days delay in filing the appeal stands condoned. LPA No. 563 of 2011
(2.) This appeal has been filed against judgment passed by the learned Single Judge on 1.10.2010, dismissing CWP No.2619 of 1987, filed by the appellants.
(3.) Heard.;