AMBALAL SANABHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is directed against the order dated 5.11.2012 passed by the learned Single Judge of this Court in Special Civil Application No.2756 of 2012, whereby the learned Single Judge has dismissed the petition on the ground of delay.

(2.) HEARD Mr.Sinha, learned Counsel for the appellant.

(3.) IT is an admitted position that the petitioner has retired voluntarily from services on 31.8.1989 and the petition has been preferred after 23 years i.e. in 2012. Therefore, such a long delay cannot be leniently viewed as sought to be canvassed. In our view, the aspects of delay, keeping in view the facts of the present case, has been considered by the learned Single Judge as per the reasons recorded at paragraphs 5.02 to 5.3.