K V NAVATHE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) DUE to lapse of time, we find no reason to examine the various claims made by the petitioner. Further, no action was taken by the petitioner for hearing the matter for 28 years. The petitioner retired from service on 30th November 1979. According to him he made application before the Gujarat Housing Board for allotment of house which was not considered by the respondents. In such circumstances, he approached this Court. The petitioner made his application to the Gujarat Housing Board as early as in 1971. No further action has been taken by the petitioner to pursue his request. In the circumstances, we find no reason to consider his claim at this distant point of time. The petition lacks merit and is therefore dismissed. Rule is discharged.