- (1.) Heard learned counsel for the parties. This appeal is directed against the judgment of learned Single Judge dated 26th April, 1996 by which the writ petition filed by the petitioner appellant was dismissed on the ground of latches.
(2.) The facts of the case are that the petitioner had applied for a mining query at village Bala on 27.11.1991 for an area measuring 100 x 100 meters. Since the application was not considered within the period prescribed, it was deemed to have been rejected. A revision petition was preferred before the State Government, which was allowed by order dated 21.11.1992 and the matter was sent back to the original authority. In pursuance of the remand, the application was again rejected on 10.2.1993.
(3.) No grievance was raised against that rejection until filing of the writ petition on 5.4.1996 that is to say until after lapse of more than 3 years.;