- (1.) Heard the learned counsel for the appellants on the point of limitation.
(2.) In view of the facts stated in the petition and the grounds taken therein, we are satisfied that the appellants have sufficiently explained the delay in filing the appeal. Accordingly, this interlocutory application is allowed and the delay of 28 days in filing the appeal is hereby condoned. I.A. No. 401 of 2010 stands disposed of.
(3.) Heard the counsel for the appellants. The appellants have challenged the order of the learned Single Judge passed on 02/12/2009 in W.P.S. No. 2268 of 2009, whereby the learned Single Judge had refused to entertain the writ petition on the ground that nine respondents, who are apparently independent to each other, have been arrayed as respondents without explaining any cogent reason for joining so may respondents in the petition.;