K.Manohar Rao vs The Commissioner-Cum-Estate ...
2021 Latest Caselaw 24267 Mad

                                                                                CRP (NPD) No. 2741 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.12.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                              CRP (PD) No.2741 of 2021
                                                        and
                                               CMP No.20146 of 2021

                     K.V.Rao (Deceased)

                     K.Manohar Rao                              ... Petitioner/Appellant

                                                           Vs

                     The Commissioner-cum-Estate Officer
                     Corporation of Chennai
                     Rippon Building, Park Town,
                     Chennai.                            ... Respondent/Respondent

                     PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                     of India against the Judgment and decree dated 25.07.2016 in C.M.A.No.
                     109 of 2009 on the file of the Principal Judge, City Civil Court, Chennai,
                     confirming the order of eviction order in Ne Ma Voo Tu Na Ka No.
                     LE4/4780/2000 dated 29.09.2009 passed by the respondent.
                                                                ***

                                          For Petitioner        : Mr. P.Sidharthan




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                              CRP (NPD) No. 2741 of 2021

                                                       ORDER

The order challenged in this Civil Revision Petition is dated

25.07.2016. Its an order dismissing the Appeal filed by the predecessor in

interest of the petitioner under the Tamil Nadu Public Premises (Eviction of

Unauthorised Occupants) Act, 1975.

2. Nodoubt, there is no limitation for a revision under Article

227 of the Constitution of India, but being constitutional remedy, it has to be

invoked within a reasonable time.

3. This Civil Revision has been filed almost 5 years after the

order of the learned Principal Judge, City Civil Court, dismissing the Appeal.

There is no explanation for the delay and I therefore do not see any ground

to interfere. Hence, this Civil Revision Petition is dismissed purely on the

ground of latches. Consequently, connected Miscellaneous Petition is

closed. No costs.

09.12.2021

vs Index: Yes/No Speaking order / Non speaking order

https://www.mhc.tn.gov.in/judis CRP (NPD) No. 2741 of 2021

To:

1. Principal Judge, City Civil Court, Chennai.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis CRP (NPD) No. 2741 of 2021

R.SUBRAMANIAN, J.

Vsg

CRP (PD) No.2741 of 2021 and CMP No.20146 of 2021

09.12.2021

https://www.mhc.tn.gov.in/judis