CHANDRIKA PRASAD SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Saurabh Pandey, learned counsel for the petitioner and Mr. Abhishek Shukla, learned Standing Counsel for respondent nos.1 to 7.

(2.) The present writ petition has been filed by petitioner for the following reliefs:-

(3.) Stamp reporter has reported that writ petition filed by petitioner is beyond time by 11190 days that is about 30 years.