P NARAYANA PILLAI Vs. T V RANGARAJAN

JUDGEMENT

(1.) IT is a matter of regret that this petition has to be dismissed in limine on the ground of delay.

(2.) THE facts are somewhat peculiar in the sense that the petition was filed as early as the 26th August 1971 and the order impugned is dated the 4th of August 1971, so that it could never be said that the petition was filed after any delay. But it is to be noticed that in this particular case the subsequent event demonstrate gross delay on the part of the petitioner.

(3.) SOME of the relevant dates may be noticed. The petition was lodged on the 26th August 1971. An ex parte application for admission of Writ Petition was made by the petitioner on the 28th of August 1971, when the matter was placed before Chandrachud. J. and the petition was adjourned obviously on the request of the petitioner to enable to petitioner to consider an amendment of the petition. I am told that the only amendment contemplated was as to whether the Union of India or the then chairman of the Atomic Energy Commission were to be impleaded as parties.