WP(C)/17233/2021
2021 Latest Caselaw 6371 Ori

                           W.P.(C) No.17233 of 2021




02.   17.06.2021                 This    matter   is    taken     up    through     Video
                   Conferencing mode.
                                 Heard learned counsel for the petitioner.
                                 On perusal of the records, this Court finds there
                   is a delay of 10 years in challenging the impugned order at
                   Annexure-3.
                                 Learned counsel for the petitioner strongly relies
                   on the judgment of the Hon'ble Supreme Court in condoning
                   delay of 24 years involving a civil dispute through Tukaram
                   Kana Joshi & Ors. thr. Power of Attorney Holder -Vrs-
                   M.I.D.C. & Ors.: 2013(1) SCC 353.
                                 Issue notice to the opposite parties on the
                   question of admission.
                                 Since   Opposite      Party    Nos.1   to   3    will   be
                   represented by the learned State Counsel, no notice need be
                   issued to him. Adequate number of copies of the writ petition
                   be served on learned State Counsel within three working
                   days.
                                 Notice be issued to the opposite party no.4 by
                   Registered Post with A.D./Speed Post with A.D., fixing a short
                   returnable date. Requisites shall be filed within three working
                   days. Counter affidavit, if any, shall be filed within four
                   weeks.
                                 Records be kept ready by the State Counsel for
                   perusal of this Court.
                                 List this matter after filing of the counter
                   affidavit.
uks
                                                           ..................................
                                                            Biswanath Rath, J.