SUMAN TEWARI Vs. MUKHYA NAGAR ADHIKARI & ANOTHER

JUDGEMENT

(1.) The writ petition was dismissed for want of prosecution on 26.09.2012.

(2.) Restoration application, being MCC no. 711 of 2017 along with delay condonation application CLMA no. 9189 of 2017 has been filed on behalf of the petitioner.

(3.) There is roughly four year's delay in moving the restoration application, which is not seriously opposed by learned counsel for the respondents.