- (1.) Heard learned counsel for the appellants.
(2.) There is a delay of 93 days in filing special appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal. We have also examined the matter on merits and we are of the view that there is no merit in the appeal and no useful purpose will be served in condoning the delay in filing the appeal, but in the interest of justice, we condone the delay in filing the special appeal. The application under Section 5 of the Limitation Act stands allowed.
(3.) The petitioner/appellants have preferred this intra-court appeal challenging the impugned order of Single Bench dated 17th February, 2012, whereby their S.B. Civil Writ Petition No.6706/2011, has been dismissed.;