N.RAMAMOORTHY Vs. THE SECRETARY TO GOVERNMENT OF TAMIL NADU, COMMERCIAL TAXES DEPARTMENT, SECRETARIAT, CHENNAI - 9

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The fourth respondent herein was a chit subscriber in the chit group run by the third respondent. He had taken the prize amount. But he committed default. Therefore, the third respondent filed ARC.No.54 of 2006 before the second respondent herein. The petitioner herein was the guarantor. He was also made a party to the said proceedings. The Deputy Registrar of Chit passed an award in favour of the third respondent on 19.06.2009. The petitioner filed the instant chit appeal before the Government in the year 2020. But there was a huge delay in filing the appeal. The first respondent by the impugned order took the stand that the delay is enormous and it has not been sufficiently explained.

(3.) This order refusing to condone the delay on the part of the petitioner is put to challenge in this writ petition.