- (1.) The matter has come up on the application under Sec. 5 of the Limitation Act.
(2.) The writ petition was dismissed by the learned Single Judge vide judgment dated 25th October, 2007. The appeal, thereafter, was filed on 25th July, 2009. Thus, there is a delay of 574 days in filing appeal. The application for condonation does not explain the delay properly. The delay has to be explained properly, if not of day to day.
(3.) In view of the aforesaid, there is no justification for condonation of delay. We have considered the appeal on merit also.;