UNION OF INDIA Vs. M.N. SRIDHAR RAO

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions.

(2.) APPLICATION stands disposed of.

(3.) ON perusal of the contents of Writ Petition, we find that in the entire petition the petitioner has not given any reasons for such inordinate delay on their part to challenge the impugned order dated 15th September, 2011. The petition is also not accompanied by any separate application for seeking condonation of delay in preferring the instant Writ Petition.