Y STEEBACHEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner who has suffered an order in his application in LA. No. 62 of 2004 in A. R. O. P. (Sr)No. 1268 of 2004. on the file of the District Judge. Kanyakumari at Nagercoil is before this Court.

(2.) THE short matrix of the case is as follows :-

(3.) THE said application to condone the delay of 180 days has been resisted by the petitioner herein who has been arrayed as respondent in the said application by filing counter to the following manner :-