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Judgment
16 paragraphs · 167 wordsI.A. No. 6994 of 2015, which is a petition for
condonation of delay is allowed in the interest of justice. However,
the Court was not satisfied with the reasoning given therein. Delay of
72 days in filing the appeal is condoned.
If there are statutory remedies available within the
framework of the statute and that leeway has already been given by
the Collector, Bhojpur, in his impugned order, which was subject
matter of challenge before the learned single Judge in C.W.J.C. No.
7379 of 1998, the learned single Judge has committed no wrong by
dismissing the writ application on 30.04.2015 giving leeway to the
petitioner and refusing to interfere for the reasons assigned therein.
Since none of those reasons are in any manner in derogation of the
law, therefore, the appeal is dismissed.
The appellant is free to take advantage of the
observations of the learned single Judge as well as the leeway which
has been granted by the Collector in his order.