C.THANGAMUTHU Vs. SECRETARY, ENVIRONMENT & FOREST DEPARTMENT

JUDGEMENT

(1.) W.A.Sr.No.88495 of 2012, is filed against the order made in W.P.No.16827 of 2008, dated 19.07.2012, by which the writ Court dismissed the petition. There is a delay of 2245 days in representing. Reasons assigned for the delay, are as follows:

(2.) Perusal of the affidavit shows that the Writ Appeal has been filed on 11.10.2012 and returned for want of certain particulars by the Registry on 16.10.2012. Though, appellant was given 10 days time for representation, the same has been done after 2245 days.

(3.) While setting out the principles of law to be followed, in the matter of considering the applications filed for condonation, in H.Dohil Constructions Company Private Limited V. Nahar Exports Limited and Another, reported in 2015 (1) Supreme Court Cases 680, the Hon'ble Supreme Court, after considering the Hon'ble Division Bench judgment of this Court in Tamilnadu Mercantile Bank Ltd., Vs. Appellate Authority, reported in (1990) 1 LLN 457 and decision of the Hon'ble Supreme Court in Esha Bhattacharjee v. Raghunathpur Nafar Academy, reported in (2013) 12 SCC 649, at paragraph Nos.23 and 24, held as follows: