STATE OF TAMIL NADU Vs. P. JEGANATHAN

JUDGEMENT

(1.) There is a delay of 425 days in filing the writ appeal, challenging the order passed by the learned Single Judge in W.P.(MD)No.9543 of 2018, dated 27.04.2018.

(2.) Except stating that the writ petition was disposed on 09.07.2018 and the Assistant Registrar (CS) had signed the certified copy of the order on 16.08.2018, the petitioners have not explained the reasons for condoning the inordinate delay of 425 days.

(3.) On a perusal of the order impugned in the writ appeal, it is clear that the writ petition was disposed of on 09.07.2018 and in fact, it was disposed of on 27.04.2018. The signature of the Assistant Registrar (CS) is immaterial for filing the writ appeal. The dates mentioned in paragraph No.11 of the affidavit are irrelevant for condoning the inordinate delay of 425 days. In the absence of specific reason given by the petitioners, the delay cannot be condoned.