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Judgment
9 paragraphs · 292 wordsAnanda Sen, J
This writ petition was filed on 17.12.2016. The writ petition was defective.
On 17.01.2017 and 22.03.2017, the matter was listed for removal of defects before the Lawazima Board. No one appeared on behalf of the petitioner, but time was granted to remove the defects. In spite of the aforesaid order, the defects were not removed.
Thus, the matter was listed on 04.02.2019 before this Court, on which date this Court granted ten days’ time to remove the defects with an observation that if the defects are not removed within the aforesaid period, the writ petition will stand dismissed. However, the defects were not removed and the writ petition was dismissed.
The petitioner thereafter filed a restoration application being C.M.P. No.431 of 2019. The matter was listed on 17.12.2021 when the counsel pleaded for restoration of the writ petition to its original file submitting that he could not remove the defects within the peremptory time and gave an undertaking to remove the defects no sooner the writ petition is restored. In view of the the said submission, the C.M.P. No.431 of 2019 was allowed and the instant writ petition being W.P.(S) No.7263 of 2016 stood restored to its original file.
The writ petition stood restored on 17.12.2021 and today we are in January, 2025.
Today, when the matter is listed, the office has pointed out that the defect Nos.1 to 6 still remains and no one has removed the defects.
The petitioner did not take any steps to remove the defects. This shows the utmost lethargy on part of the petitioner and also suggests that the petitioner is not interested in pursuing this case.
Thus, this writ petition stands dismissed for default.