Y. KRISHNAMOORTHY AND OTHERS Vs. THE ADDL. CHIEF SECRETARY TO GOVERNMENT, COMMERCIAL TAXES AND REGISTRATION DEPARTMENT AND OTHERS

JUDGEMENT

(1.) There is no representation on the side of the appellant and the third respondent. However, this Court has heard the learned Government Advocate appearing for the respondents 1 and 2. This Court has perused the relevant papers in the Writ Appeal and heard the learned Government Advocate appearing for the respondents 1 and 2 and disposing of the present Writ Appeal.

(2.) The Writ Appeal is filed challenging the order dated 17.07.2017 passed by the learned Single Judge in W.P.No.18008 of 2017 on the file of this Court.

(3.) According to the appellants, the issue involved in W.P.No.18008 of 2017 pertains to the condonation of delay in preferring the appeal before the first respondent. The grievance of the appellants appears to be that the first respondent, without providing an opportunity of hearing, had dismissed the appeal and had also not taken into account the legal position.