State of Kerala &
ANR. Vs. Wilson K.C.& Ors. [2008] INSC 1574 (16 September 2008)
Judgment
NON REPORTABLE IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5679 OF
2008 (Arising out of SLP)No.9532 of 2007) State of Kerala & Anr.
....Appellants Versus Wilson K.C.& Ors. ....Respondents
ORDER
1.
Leave
granted.
2.
This
appeal is directed against the judgment and final order dated 20th of March,
2007 in Writ Appeal No.2342 of 2006 passed by the High Court of Kerala at
Ernakulam by which the application for condonation of delay of 116 days in
filing the aforesaid writ appeal was rejected.
3.
We
have heard the learned counsel for the parties and perused the application for
condonation of delay of 116 days and the explanation given by the 2 State of
Kerala, the appellant herein, and also the objections filed thereto, we are of
the view that the appellants, namely, the State of Kerala have made out
sufficient cause for condonation of delay in filing the appeal. Accordingly,
the impugned order is set aside and the writ appeal is restored to its original
file. The Division Bench of the High Court is requested to dispose of the writ
appeal after giving hearing to the parties and after passing a reasoned order
in accordance with law preferably within six months from the date of
communication of this order to it.
4.
The
appeal is allowed to the extent indicated above.
There will be no
order as to costs.
...........................J.
[Tarun Chatterjee]
...........................J.
New
Delhi;
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