Supreme Court - Daily Orders
Dharam Dass Chourasiya vs Union Of India on 15 May, 2026
ITEM NO.21 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26102/2026
[Arising out of impugned final judgment and order dated 12-06-2025
in WPC No. 955/2017 29-08-2025 in REVP No. 410/2025 passed by the
High Court of Delhi at New Delhi]
DHARAM DASS CHOURASIYA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 140793/2026 - CONDONATION OF DELAY IN FILING
IA No. 140796/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
WITH Diary No(s). 26071/2026 (XIV) IA No. 146887/2026 - CONDONATION OF DELAY IN FILING IA No. 146890/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 15-05-2026 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :
Mr. Gaurav Agarwal, Sr. Adv. Mr. Gaurav Agrawal, Sr. Adv. Mr. Abhay Anand Jena, AOR Ms. Shraddha Suman Chandel, Adv.Signature Not Verified
For Respondent(s) :Digitally signed by CHETAN ARORA Date: 2026.05.16 12:42:38 IST Reason: 1
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The submission of the learned counsel for the petitioner is that the High Court agreed that the case of the petitioner was squarely covered by a decision of Co-
ordinate Bench of the High Court in Shankar Lal Jat vs. Union of India @ Ors.1, special leave petition against which was dismissed by this Court, yet, it dismissed the petition on ground of laches that too when the petition was entertained in the year 2017.
3. Issue notice, returnable in six weeks.
(CHETAN ARORA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 12024 SCC OnLine Del 6554 2