GANGA PRASAD SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Writ application is dismissed on the sole ground that it is a stale and belated claim which is sought to be raised now, more so coupled with the fact that previous writ application of the petitioner stood dismissed in terms of Annexure-9 and no step was taken by him for its restoration. The Court does not have time for such litigants who approach the Court at their convenience. In this regard a recent decision of the Hon'ble Supreme Court, which is the case of Chennai Metropolitan Water Supply and Sewerage Board and Others v. T.T. Murali Babu, decided on February 10, 2014, is a complete answer to the issue. Paragraph 16 of the said decision is reproduced hereinbelow for ready reference:--