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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.