GOKAL CHAND Vs. UOI

JUDGEMENT

(1.) THE writ petition had reached for hearing on 9.8.2011 and noting that none appeared for the parties, we had directed court notice be issued to the parties by ordinary post intimating that the writ petition would be heard in the `AFTER NOTICE MISCELLANEOUS MATTER' category for final hearing on 23.09.2011 i.e. today.

(2.) MULTIFARIOUS reliefs have been claimed in the writ petition. The same is self evident from the prayer. We reproduce the same as under:

(3.) THUS, we hold that all claims prior to the year 1995 are hit by delay and latches.