BLUE PEAKS FLORICULTURE LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of present writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

(2.) Heard learned counsel for the petitioner.

(3.) When confronted with the inordinate long and unexplained delay of more than 13 and half years, in putting this claim on the basis of letter dtd. 4/2/2003 (Annexure P-5), learned counsel for the petitioner had no answer and rightly so, it being a matter of record. Even if the petitioner had some claim in the year 2003 on the basis of letter dtd. 4/2/2003 (Annexure P-5), it was least expected from the petitioner to pursue his remedy before the appropriate forum, in accordance with law but well within reasonable time.