KANPUR DEVELOPMENT AUTHORITY Vs. SRI AAYURVEDIC VIDYALAYA

JUDGEMENT

(1.) THIS writ petition apparently is a glaring example of rustic attitude of Kanpur Development Authority (in short "KDA") in dealing with the public property to which it is the custodian; and gives an impression of height of mismanagement and corruption prevailing in KDA.

(2.) THE order passed by the then District Judge, Kanpur Nagar on 24.02.2010 has been challenged in this writ petition. The noting on the side of photocopy of judgement shows that it was brought to the notice of the authorities of KDA on 09.03.2010 but it has been filed after more than one year and almost six months. Not a semblance of explanation as been given in the entire writ petition which runs only in about 18 paragraphs including the paras containing grounds. Besides the fact that the writ petition is highly belated and undue laches are unexplained totally, the judgement impugned in this writ petition also shows that the learned District Judge had to record strictures against KDA and its officials having gone through the record of case.

(3.) PURSUANT thereto Sri Om Narain Singh, Vice Chairman, KDA appeared and filed supplementary affidavit sworn on 19.09.2011. He also produced certain record which though he claimed to be complete in all respect but having perused the same threadbare, I do not find him correct.