LAWS(HPH)-2016-9-175

HARI CHAND Vs. HONBLE HIGH COURT OF HP

Decided On September 19, 2016
HARI CHAND Appellant
V/S
Honble High Court Of Hp Respondents

JUDGEMENT

(1.) By the medium of this writ petition, the petitioner has come out of deep slumber after 34 years. On the last date of hearing, the learned counsel for the petitioner was asked to justify the maintainability of the writ petition, to explain the delay and laches, was not in a position to do so. Today, the learned counsel for the petitioner prayed that notice be issued to the respondents.

(2.) Mr. Rajnish Maniktala, Advocate, appears and prayed that the petition be dismissed in limine.

(3.) We have gone through the writ petition. The petitioner has not explained the delay of one day's, not to speak of 34 years.