M.Katju, J. - (1.) Heard Sri Ashok Khare for the petitioner and learned Standing Counsel for the respondents.
(2.) In this case on 22-1-1996 this Court granted four weeks' time to file counter affidavit but as yet no counter affidavit has been filed although more than nine months has expired. I am not inclined to grant any further time for filing counter affidavit as requested by the learned Standing Counsel.
(3.) I dispose of this petition finally treating the allegations of the petitioner as correct.;