SURESH BABU Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Prakash Padia, learned Counsel for the petitioner and the learned standing counsel Sri S. K. Mishra who prays that the respondents want further two weeks' time to file a response to the order dated 30.3.2010.

(2.) This matter is pending for the past 16 years and two counter-affidavits have been filed on behalf of the State, one by Mr. Ghanshyam Singh which was served on the learned Counsel for the petitioner on 2.12.1994 and second counter-affidavit sworn by Sripati Prasad which has been served on the learned Counsel for the petitioner on 26.7.1995. In view of the affidavits which have already been filed on record, the only query made by the Court on 30.3.2010 was with regard to the judgment which has been brought on record through the supplementary-affidavit dated 4.5.2007 in the case of Lala Ram v. State of U.P. and Ors. decided on 4.5.2007.

(3.) Learned standing counsel, therefore, states that time may again be granted for ascertaining the instructions thereon.