State Of U.P. Thru. Addl. Chief ... vs Ram Manohar Verma
2023 Latest Caselaw 19034 ALL

Citation : 2023 Latest Caselaw 19034 ALL
Judgement Date : 25 July, 2023

Allahabad High Court

State Of U.P. Thru. Addl. Chief ... vs Ram Manohar Verma on 25 July, 2023

Bench: Attau Rahman Masoodi, Om Prakash Shukla





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48718-DB
 
Court No. - 9
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 513 of 2023
 

 
Appellant :- State Of U.P. Thru. Addl. Chief Secy. Revenue Deptt. U.P. Govt. Lko. And Others
 
Respondent :- Ram Manohar Verma
 
Counsel for Appellant :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

1. Heard Shri Amitabh Rai, learned State Counsel for the appellant.

2. There is reported delay of 2456 days in filing the present special appeal arising out of the impugned judgment/order passed on 15.10.2014 in Writ Petition No.5908 (S/S) of 2014.

3. It is not the position before us that the order passed by the Writ Court has not been complied with. Once the order is complied with by the State unconditionally, there does not appear to be any justifiable reason for assailing the said order by filing a special appeal that too after a long delay of 2456 days.

4. The application for condonation of delay is rejected on account of heavy laches of so many years and consequently, the special appeal is dismissed.

(Om Prakash Shukla, J.) (Attau Rahman Masoodi, J.)

Order Date :- 25.7.2023

Anand Sri./-