SHAFIULLAH KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anand Tewari, learned counsel for petitioner and Sri Santosh Kumar, learned Standing Counsel for State-Respondents.

(2.) This writ petition is filed to challenge the order dtd. 18/3/2019 after about more than seven years. Petitioner has tried to explain the delay from paragraphs no. 40 to 45 of writ petition, however, the Court does not find it sufficient as it is absolutely silent about any explanation for the period of two years, i.e., from 2022 to 2024 and subsequently from June 2024 to December, 2025 when this writ petition was filed and for reference said paragraphs are reproduced hereinafter:

(3.) Learned counsel for petitioner submits that in the earlier round of litigation, a writ petition filed by petitioner, being Writ-A No. 4727 of 2001, was disposed of vide order dtd. 3/5/2018 and the said order is reproduced hereinafter: