SYED ARIF JAMAL SHAH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Stamp Reporter has reported laches of 173 days in filing the writ petition which has been explained in the writ petition.

(2.) Heard Mr. Abdul Mateen, learned counsel for the petitioners, Mr. Pankaj Kumar, learned Standing Counsel for the State respondents and Mr. Hari Narayan Singh, learned counsel for respondent Gaon Sabha.

(3.) With the consent of the parties, the matter is heard finally without inviting counter affidavit.