The Special Commissioner And vs Selvakumar
2021 Latest Caselaw 12694 Mad

                                                C.M.P.No.16463 of 2016 in
                                                 W.A.SR.No.40227 of 2016

              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                          DATED : 29.06.2021

                                CORAM

                THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                 and
                 THE HON'BLE MS.JUSTICE R.N.MANJULA

                         C.M.P.No.16463 of 2016
                       in W.A.Sr.No.40227 of 2016


1.The Special Commissioner and
   Commissioner of Urban Land Ceiling and
   Urban Land Tax,
  Chepauk, Chennai - 600 005.

2.The Assistant Commissioner for
   Urban Land Tax cum Competent Authority,
  Kundrathur No.118, Kundrathur High Road,
  Porur, Chennai - 600 116                                 .. Petitioners


                                  Vs


Selvakumar
Rep. by her power of Attorney Holder
G.Sankaran, S/o. Ganesan Nagar,
No.238, Velan Nagar,
Valasaravakkam,
Chennai - 600 087.                                       .. Respondent


       Petition to condone the delay of 1202 days in filing the appeal

against the order dated 22.01.2013 made in W.P.No.11932 of 2005.


Page 1 of 4
                                                      C.M.P.No.16463 of 2016 in
                                                       W.A.SR.No.40227 of 2016



       For Petitioners         :        Mr.S.Arumugam,
                                        Government Advocate

       For Respondent          :        Mr.S.Wilson


                               JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

Seeking to condone the delay of 1202 days in filing the appeal,

the present petition has been filed.

2. The reasons assigned in the affidavit are not convincing. The

order was passed in the writ petition as early as 22.01.2013. The

petitioners are also aware of the order passed. The delay of more than

1 1/2 years in getting the legal opinion cannot be condoned. Even

thereafter, there was a continuous delay. The administrative difficulties

stated in the affidavit also cannot be sufficient grounds to condone the

delay. The learned Single Judge considered the relevant materials

while allowing the writ petition. We may note that the Act itself has

been repealed. Though the petition has been filed seeking to condone

the delay of 1202 days as early as 01.07.2016, the matter has been

numbered and posted for hearing on 09.02.2021. Thus, at every

level, there is a considerable delay.

C.M.P.No.16463 of 2016 in W.A.SR.No.40227 of 2016

3.We do not find any reason to condone the delay and

accordingly, this miscellaneous petition stands dismissed.

Consequently, W.A.Sr.No.40227 of 2016 stands dismissed. No costs.

                                      (M.M.S., J.)    (R.N.M., J.)
                                              29.06.2021
Index:Yes/No
mmi/ssm





                  C.M.P.No.16463 of 2016 in
                   W.A.SR.No.40227 of 2016




                    M.M.SUNDRESH, J.
                                and
                      R.N.MANJULA,J.

                                      mmi




                  C.M.P.No.16463 of 2016
              in W.A.Sr.No.40227 of 2016




                             29.06.2021