DEEPAK CHOWRASIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deepak Chowrasia, petitioner in person and Sri Rohit Pandey on behalf of respondents.

(2.) Court is repeatedly facing difficulty in dealing cases of petitioners appearing in person since their writ petitions invariably remains defective. Even averments made therein are not proper, since they are unaware of law and procedure and normally they refuse to take services of an Amicus Curaie.

(3.) Due to lack of proper assistance even though Court gave patient hearing, interest of justice suffers.