An affidavit has been filed on behalf of the appellant stating that they humbly submit that the alleged delay, if any was in unintentional and it sought to be condoned in the larger interest and environmental justice. The learned counsels for the respondents are granted one week time to respond to the affidavit.
List this matter on 11 March, 2019 for final hearing on the question of condonation of delay as well as merits.