S. THIRUGNANASAMBANDAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard Mr.S.Thirugnanasambandam, petitioner appearing as party-in-person and Mr.D.Muruganandam, learned Additional Government Pleader appearing for the respondents 1 to 4 and Mr.J.Barathan, learned counsel appearing for the fifth respondent.

(2.) This review application has been filed challenging the order passed by the Division Bench in C.M.P.(MD)No.5353 of 2016 in W.A.(MD)No.SR.21071 of 2016 on 07.10.2016. The said petition was filed by the petitioner herein to condone the delay of 537 days in filing the writ appeal against the order made in W.P.(MD)No.13147 of 2014 dated 28.11.2014.

(3.) The learned counsels appearing for the respondents strenuously contended that there is absolutely no explanation for the inordinate delay not only in approaching the Writ Court as well as for approaching the Division Bench. The learned counsels pointed out various aspects to substantiate their stands that the challenge made by the petitioner is hopelessly bared by the delay and latches. The submissions made by Mr.D.Bharathan was supported by the learned Additional Government Pleader appearing for the official respondents.