ANSA RAM Vs. STATE OF U P & OTHERS

JUDGEMENT

(1.) Re: Civil Misc. Delay Condonation Application

(2.) Heard learned counsel for the parties and perused the affidavit filed in support of this application. No counter affidavit has been filed. Cause shown for the delay in filing the appeal is sufficient. This application is allowed and the delay in filing the appeal is condoned.

(3.) The present appeal has been filed by the appellant-petitioner challenging the order dated 30.3.3011 passed by the Writ Court in Civil Misc. Writ Petition No. 18097 of 2011 (Ansa Ram vs. State of U.P. and others) by which the said writ petition was dismissed. The operative portion of the said order is quoted as under:-