K VENU MADHAVA REDDY Vs. JOINT COLLECTOR

JUDGEMENT

(1.) Heard both sides. Perused the material placed before me.

(2.) Petitioner is a trader. The competent authority confiscated his properties, by an order dated 3-11 -2001, under Section 6-A of the Essential Commodities Act (for short 'the Act') on the ground of certain irregularities. Challenging the said order, the petitioner preferred an appeal before the District Judge, Ranga Reddy under Section 6-C of the Act with a detay. An application had been filed under Section 5 of the LIMITATION ACT, 1963 to condone the said delay and the District Judge, on merits, had dismissed the same.

(3.) Now the only question that falls for consideration in this writ petition is whether the present writ petition is maintainable against the order passed by the learned District Judge Ranga Reddy in dismissing the application filed by the petitioner under Section 5 of the LIMITATION ACT, 1963 to condone the deiay in filing the appeal.