RUPENDRA KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) THIS is an appeal filed by the writ petitioner of W.P. No.4904 of 2004 under Section 2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act 2006 against order dated 13.03.2012 passed in aforementioned writ petition.

(3.) IN our opinion also the ground of delay and laches in the light of facts pleaded in the writ petition by the appellant (writ petitioner) disentitles him to claim the equitable relief under article 226 of the Constitution of India.