THE STATE OF TAMIL NADU Vs. V. SELVATHAI

JUDGEMENT

(1.) THIS is an application to condone the delay of 696 days in filing the intra -Court appeal challenging the order dated 18.11.2013 in W.P.No. 20693 of 2012.

(2.) THE affidavit filed in support of the miscellaneous petition is sworn to by the third petitioner. There is no reason much less justifiable reason shown by the petitioners for condoning the delay of 696 days in filing the writ appeal. The petitioners have simply stated that there is a delay of 696 days in filing the writ appeal and that it is neither wilful nor wanton but due to administrative reasons.

(3.) THE petitioners in a matter of this nature must demonstrate that there is a genuine reason for belated submission of writ appeal. The petitioners have shown the alleged administrative delay as a cause for submission of writ appeal beyond the period of limitation.