BIRBAL RAM MEGHWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order dtd. 20/9/2021 passed by the learned Single Judge by which petitioner's writ petition was dismissed on the ground of latches.

(3.) The order of the learned Single Judge shows that learned Single Judge was not inclined to exercise his discretionary jurisdiction in exercise of its power under Article 226 of the Constitution of India because the appellant had approached the writ court by filling petition after 15 years and that too, without giving any explanation whatsoever as to why he could not approach the court for almost one and a half decades.