20.05.2019:
Supreme Court has declined to condone the delay on the part of the government when it found that there was no reasonable explanation offered by the government.
A bench of Justice Kaul and Justice Banerjee has passed the order in the case titled as STATE OF JAMMU AND KASHMIR vs PARVAIZ AHMAD BHAT on 08.05.2019.
Supreme Court observed "The High Court has been kind enough in not burdening the State Government with costs while rejecting the application for condonation of delay of 505 days in filing the appeal. We find no reason to interfere".
Supreme Court further observed "In the matters of substantial delay, if the Government bodies do not offer reasonable and acceptable explanation, keeping in view the current scenario, the same should not be condoned (See Office of the Chief Post Master General & Ors. Vs. Living Media Ltd. & Anr.1)".
It then commented "Even the instant special leave petition has been filed after a delay of 196 days for which no satisfactory explanation has been given".
Supreme Court then dismissed the special leave petition both on the ground of delay and merits.
Read the Order here:
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