Madras High Court
Rao Bahadur A. Nathamooni Chetti vs M.R. Viswanatha Sastry And Anr. on 19 July, 1950
Equivalent citations: AIR1951MAD250, (1950)2MLJ448, AIR 1951 MADRAS 250
JUDGMENT Rajamannar, C.J.
1. This is an application to quash the order of the Court of Small Causes passed in a House Rent Appeal. The order sought to be quashed is dated 21-10-1948. No doubt the learned advocate for the petitioner is right in saying that there are circumstances which account for the delay. Though there is no specific period of limitation, it has generally been the accepted practice of this Court not to exercise the extraordinary power by way of the issue of prerogative writs when there hag been a long delay since the passing of the order sought to be quashed. We, therefore, dismiss the appli-
cation on this ground, but in the circumstances we make no order as to costs.