- (1.) Heard the learned counsel for appellants.
(2.) This intra-Court appeal is directed against the order of Single Bench dated 20.09.2012, whereby writ petition filed by writ-petitioner/respondent-Anant Lal Meena, has been allowed.
(3.) There is delay of 19 days in filing the appeal. Appellants have filed an application under Section 5 of the Limitation Act for condonation of delay.;