RAM SEVAK SHAKYA Vs. STATE OF M.P.

JUDGEMENT

(1.) The present appeal under Sec. 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is preferred by the appellant (writ petitioner) being crestfallen by the order dtd. 17/1/2025 passed by learned Writ Court in Writ Petition No.637 of 2014 whereby the writ petition filed by the writ petitioner has been dismissed on the ground of delay.

(2.) Learned Writ Court observed that petitioner appeared belatedly.

(3.) Petition was preferred by writ petitioner under Article 226 of the Constitution of India before learned Writ Court and sought following reliefs:-