RAJA Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This intra Court appeal is directed against the Order dated 7th of July, 2022 passed by the learned Single Judge in the Writ Petition filed by the Appellant/ Writ Petitioner bearing WP (C) No. 1438/2022, whereby and whereunder the said Writ Petition stands dismissed on the ground of delay and laches.

(2.) We have heard Mr Nazim Khan, the learned Counsel appearing on behalf of the Appellant and have also gone through the Order impugned.

(3.) The primary and main ground on which the Writ Petition filed by the Appellant herein stands dismissed has reference to the factum of long delay and laches in challenging the impugned Order dated 7th of April, 1999, passed 23 years ago by the Financial Commissioner, J&K, Srinagar. The learned Single Judge has observed that the Writ Petitioner/ Appellant has not been able to tender a plausible or justifiable explanation for seeking condonation of such a long delay. Before us, also, the learned Counsel for the Appellant/ Writ Petitioner could not justify the delay for availing the remedy as might have been available to the Appellant at the relevant point of time.