Full Judgment Text
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CASE NO.:
PC(CC) 3765 of 2007
PETITIONER:
Federation of Tenants Association
RESPONDENT:
State of Maharashtra & Ors
DATE OF JUDGMENT: 15/05/2007
BENCH:
TARUN CHATTERJEE & P.K. BALASUBRAMANYAN
JUDGMENT:
J U D G M E N T
SPECIAL LEAVE PETITION [CIVIL] OF 2007
CC. No. 3765_____/2007]
P.K. BALASUBRAMANYAN, J.
1. There is a delay of 341 days in filing this Petition
for Special Leave to Appeal. We find that no sufficient
cause has been made out for condoning the long delay in
filing the Petition for Special Leave to Appeal. The petition
is liable to be dismissed on that sole ground.
2. That apart, we have by our judgment in Civil
Appeal arising out of Special Leave Petition (Civil) No.
3559 of 2006 delivered today, affirmed the order of the
High Court that is sought to be challenged in this Petition
for Special Leave to Appeal. In the light of the reasons
given therein also, this Petition for Special Leave to Appeal
has only to be dismissed.
3. The Petition for Special Leave to Appeal is
dismissed.