- (1.) This Interlocutory Application bearing I.A. No. 1882 of 2006 has been filed for condoning the delay in filing the restoration application, which is time barred by 850 days.
(2.) The reason which has been stated in the petition for condonation of delay indicates that the matter stood dismissed in default and the petitioner was not aware of the dismissal of the writ petition since the writ application had been transferred to the State of Jharkhand after its creation in the year 2000.
(3.) It has been stated in the application for restoration (C.M.P. No. 324 of 2006), which will have to be treated as a cause for condonation of delay also on the ground that when the State of Bihar was divided and the State of Jharkhand came into existence, the petitioner had come to Ranchi for other purpose, when he gathered that the writ petition has been dismissed.;