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Judgment
L. Narayana Swamy, CJ
By way of the instant limitation petition, the applicants have sought condonation of delay of 2 years 2 months and 5 days, which has creptÂin in
filing the appeal.
The judgment sought to be challenged by way of the appeal has been passed on 20th April, 2017 and the applicants have filed the appeal alongwith
the limitation petition on 20th August, 2019.
The explanation given by the applicants for the delay is that it took more than two years for intra departmental communications to take a decision
to challenge the judgment passed in the writ petition.
We are not satisfied with the explanation given by the applicants. Accordingly, the limitation petition seeking condonation of delay in filing the appeal
is rejected, so also, the appeal, being time barred.