AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 187 wordsI.A. No.1955 of 2022
For the reasons stated therein, the delay in filing the appeal is condoned.
The I.A. is disposed of.
W.A. No.772 of 2022
On the short ground that the impugned order was passed on the very first date without affording an opportunity to the Appellants-State to file a para-wise reply to the writ petition, the impugned order dated 10th August, 2021 passed in W.P.(C) No.23356 of 2021 is hereby set aside and the said writ petition is remitted to the Roster Bench of the learned Single Judge, where it will be listed for directions on 17th July, 2023.
Replies will be filed by the Appellants/State to the writ petition positively on or before 3rd July, 2023 and rejoinder thereto, if any, be filed by the Respondent/writ petitioner before 17th July, 2023. It is made clear that no further time will be granted to either party for that purpose. The learned Single Judge is requested to proceed with the matter on merits and endeavour to dispose it of as expeditiously as possible.
Accordingly, the writ appeal is disposed of.
…………………………