PUNJSTAR INSULATION FIBRE COMPANY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Dismissal of the application for restoration of Writ Petition No.1131 of 2006 has led the appellant to approach this Court by way of filing an appeal.

(2.) The facts of the case are that, the appellant filed Writ Petition No.1131 of 2006 challenging the demand notice issued by Tahsildar, Durg dated 22.11.2005 on instruction/direction of the sole respondent. The said writ petition came to be dismissed for want of prosecution on 18.10.2016 as no one appeared to represent the appellant/petitioner even after successive rounds.

(3.) Miscellaneous Civil Case No.895 of 2019 was filed for restoration of Writ Petition No.1131 of 2006 on 16.05.2019 along with an application for condonation of delay supported by an affidavit of counsel. When the said MCC came up for hearing before the learned Single Judge, the learned Single Judge dismissed the restoration application on the ground that the said application was filed after expiry of the period of limitation which is impugned herein.