STATE OF J&K Vs MOHMAD MAQBOOL SOFI .
Case number: C.A. No.-005149-005149 / 2009
Diary number: 3628 / 2008
Advocates: Vs
ARVIND MINOCHA
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(NON-REPORTABLE)
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5149 OF 2009 (Arising out of SLP©No.11105 of 2008)
State of J & K & Ors. ----Appellants Versus
Mohmad Maqbool Sofi & Ors. ----Respondents
J U D G M E N T
TARUN CHATTERJEE,J.
1. Leave granted.
2. This appeal is directed against an order dated 24th
of July, 2007 passed by the High Court of Jammu &
Kashmir at Srinagar in LPA No.254/2006, by which
the High Court had rejected the application for
condonation of delay in filing the Letters Patent
Appeal and consequent thereupon, the appeal was
dismissed on the ground of delay.
3. We have carefully examined the application filed by
the State of Jammu & Kashmir, the appellant
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herein, and the statements made thereunder and
also the impugned order. After thorough
examination of the application for condonation of
delay and the impugned order, we are of the view
that the State of Jammu and Kashmir had made
out sufficient cause for not filing the Letters Patent
Appeal within the period of limitation. It is not in
dispute that there has been a delay of 97 days in
filing the appeal at the instance of the State of
Jammu and Kashmir. It is well settled that for the
purpose of filing an appeal, the file has to be rooted
through different departments of the State which
require some time to take a final decision whether
the Letters Patent Appeal shall be filed against the
order of the learned Single Judge.
4. That being the position, we set aside the impugned
order and restore the Letters Patent Appeal to its
original number. The High Court is now requested
to dispose of the Letters Patent Appeal within three
months from the date of supply of a copy of this
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order to it after giving hearing to the parties and
after passing a reasoned order in accordance with
law.
5. When the LPA will be restored, it will be open to the
parties to apply for appropriate interim order before the
High Court and if such application is filed, the High
Court is requested to decide the same as expeditiously as
possible.
6. The impugned order is thus set aside. The appeal is
allowed to the extent indicated above. There will be no
order as to costs.
………………………J. [Tarun Chatterjee]
New Delhi; ………………… ……J.
July 31, 2009. [R.M.Lodha]