Secretary State of M.P. and Others vs Nanuram Yadav

Heard on the question of admission. This intra Court appeal has been filed by the appellants against the order dated 27.01.2012 passed by learned Single Judge in W.P. No. 13261/2010(S) whereby the learned Single Judge relying upon the judgment of the Division Bench of this Court in the matter of State of Madhya Pradesh and others Vs. Smt. Rani Gangrade quashed the order dated 05.01.2006, whereby the benefit granted to the respondent in pursuance to the order in writ petition was withdrawn without giving any show cause notice and without giving any opportunity of hearing.

It is not disputed by the Learned Counsel for the appellants that the order of the division bench dated 04.12.2009 passed in Smt. Rani Gangrade (Supra) has been upheld by the Supreme Court.

In view of the aforesaid, nothing survives in this writ appeal. Even otherwise, the writ appeal is barred by 128 days. Cause shown by the appellants is not at all sufficient to condone the delay of 128 days.

Accordingly, the appeal as well as the application for condonation of delay has no merit and are dismissed in limine. C.C. as per rules.