WAHID Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Stamp Reporter has reported laches of 2785 days in filing the instant petition which has been sufficiently explained in paragraph Nos. 26 to 32 of the instant writ petition.

(2.) Heard Mr. Jai Prakash Prasad, learned counsel for the petitioner, Mr. Arun Kumar Pandey, learned counsel for respondent- Gaon Sabha and Mr. Ashish Chand Nishad, learned Standing Counsel for the State respondents.

(3.) With the consent of learned counsel for the parties, the writ petition is being heard and disposed of finally without inviting counter affidavit.