MURARI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The application seeking condonation of the delay of 14 days' is not opposed by Ms. Bina Pande, learned Standing Counsel appearing for the State of U.P. and the delay is, therefore, condoned. Delay Condonation Application stands disposed of.

(2.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (MS) No.3041 of 2016 dated 21.09.2019.

(3.) The appellant herein filed Writ Petition (MS) No.3041 of 2016 questioning the action of the respondents in charging him penal rent for the period 01.10.2014 to 01.12.2015.