Lal Bahadur Prajapati vs State Of U.P. And 2 Others
2021 Latest Caselaw 3621 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 354 of 2020
 
Appellant :- Lal Bahadur Prajapati
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Pradeep Verma,Chandra Dutt
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Rohit Ranjan Agarwal,J.

In Re: Delay Condonation Application No. 2 of 2020

Heard learned counsel for the petitioner-appellant/ applicant; learned Standing Counsel for the State- respondents.

By this delay condonation application, the applicant has prayed for condonation of 221 days' delay in filing intra-Court appeal against judgment and order dated 05.11.2019, passed by learned Single Judge in Writ-A No. 17266 of 2019.

The learned Single Judge has dismissed the writ petition of the petitioner-appellant upon finding that he has no locus to maintain a petition to challenge an order by which the representation of his wife in respect of her transfer was rejected.

The order of the learned Single Judge was passed after hearing the counsel for petitioner and the learned Standing Counsel for the respondents. More over, the order impugned does not suffer from any legal infirmity.

Under the circumstances, we do not find any good ground to condone the delay. The delay condonation application is rejected.

Consequently, the appeal is dismissed as barred by limitation.

Order Date :- 15.3.2021/ V.S.Singh