P N PERUVAZHUTHI Vs. REGISTRAR

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 9. 3. 2004. The writ petition was filed in respect of an examination for L. L. M. Course for the academic year 1992-94.

(2.) ADMITTEDLY some other students of the same batch as the petitioners filed a writ petition in 1994, which was allowed. The present petitioner filed his writ petition only in the year 2003. Hence the writ petition was liable to be dismissed on the ground of laches without going into the merits at all. This writ appeal is, therefore, dismissed on the ground of laches.