MANJUSHREE PRAJAPATI Vs. STATE

JUDGEMENT

(1.) Instant is a case where petitioner having sealed her own fate by her conduct and acquiescence, as an after thought, has subsequently filed the instant writ petition taking a chance with the hope and speculation that she might succeed despite the petition suffering from the vice of delay, laches and fait accompli.

(2.) Even if one were to condone the delay, even on merits no case is made out for interference by this Court. Let us see how?

(3.) A bare narrative of pleadings in affirmation by the petitioner herself is self speaking, which is as below:-