G. SATISH Vs. NARASAMMA

JUDGEMENT

(1.) THESE appeals are preferred by the appellants aggrieved by the order passed in W.P. No. 29522/2004, dated 04.07.2011.

(2.) HEARD the learned counsel appearing for the parties.

(3.) SMT . Narasamma during her lifetime did not challenge the order passed by the Assistant Commissioner. Thereafter in the year 2004, the legal representatives of Smt. Narasamma filed an appeal before the Deputy Commissioner, Bangalore in Case No. Appeal. K.S.C.S.T. No. 7/2004, with a delay of 18 years. The Special Deputy Commissioner, Bangalore by its order dated 08.06.2004, issued an endorsement stating that the appeal preferred by the legal representatives of Smt. Narasamma cannot be entertained on account of the inordinate delay of 18 years. Accordingly, he dismissed the appeal.