RAM NIWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) Challenge in this appeal is to the order dated 1st April, 2019 passed by the learned Single Judge of this Court by which the writ petition No.3227/2019 filed by the petitioner-appellant herein stands dismissed on the ground of inordinate delay and laches.