VINDER SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) In the instant writ petition, petitioner has challenged the Annexure P-7 dated 12.05.2004. There is a delay and laches on the part of the petitioner in questioning and sufficient cause has not been shown. Supreme Court in the case ofState of Jammu and Kashmir v. R.K. Zalpuri and other reported in (2015) 15 SCC 602in para 20 held as under:-

(2.) In view of the principle laid down in the aforesaid decision, petition is to be rejected on the ground of delay and laches.

(3.) Petition stands dismissed.