KUMARAN SILK TRADE P LTD Vs. DEVENDRA

JUDGEMENT

(1.) This petition for special leave to appeal seeks to challenge the order of the High Court dated 7.9.2006 passed in Review Application No.84 of 2005 and Review Sub-Application No.366 of 2001 in Writ Appeal No.1171 of 2000. An attempt has been made to indicate in the petition for special leave to appeal that the order dated 3.8.2000 rendered in Writ Appeal No.1171 of 2000 is also being appealed from.

(2.) This appeal purports to challenge the order of the High Court dated 2.3.2001 passed in Contempt Application No.560 of 2000. The application is filed with a delay of 1970 days in filing it. It may be noted that challenging the very same order the appellant had filed Civil Appeal No.1837 of 2001. That appeal was withdrawn by the appellant herein. The order dated 9.11.2001 reads as under:

(3.) This petition for Special Leave to Appeal is sought to be filed by seeking the permission of this Court by way of I.A. No. 1 of 2006 for challenging the judgment rendered by the High Court of Madras in Writ Petition Nos.18898 of 2000 and other connected matters striking down the amendments brought about to Section 113A of the Tamil Nadu Town and Country Planning Act, 1971 by Amending Acts 31/2000, 17/2001 and 7/2002 and issuing other consequential and incidental directions. The petitioner was not a party to any of the writ petitions but submits that the petitioner is affected by the decision rendered by the High Court in the writ petitions and the possible rights the petitioner may have under the amended provision stood annihilated by the decision.