SPA/201/2022
2022 Latest Caselaw 1991 UK

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                                      SPA Nos.201, 203 and 207 of 2022
                                      Shri Vipin Sanghi, C.J.
                                      Shri Ramesh Chandra Khulbe, J.

Mr. Vikas Pande, learned Standing Counsel for the State-appellants. Delay condonation applications (IA/2/22) Issue notices to the respondents on the delay condonation applications.

Mr. Sanjay Bhatt, learned counsel, appears and accepts notices for the respondents, and fairly do not oppose condonation of delay in filing the appeal(s). For the reasons stated in the affidavit(s) filed in support of delay condonation application(s), the application(s) is allowed and the delay is condoned.

SPA Nos.201, 203 and 207 of 2022

All these three appeals are directed against the common judgment rendered by a learned Single Judge of this Court in a batch of writ petitions, including WPSS No.2436 of 2019, Lalit Mohan Pandey v. State of Uttarakhand and others, dated 20.12.2019. The appellant had also preferred a review application which has also been dismissed by the learned Single Judge on 6.9.2021.

A special appeal preferred against the same judgment, being Special appeal No.467 of 2021 (State of Uttarakhand and others v. Kedar Ram Arya) arising out of WPSS

No.1235 of 2020, has already been dismissed by this Court on 2.3.2022.

It appears that the appellant also preferred Special Leave to Appeal Nos.4958- 4959 of 2022 to assail the final judgment as well as the order under review, which has been dismissed by the Supreme Court on 25.3.2022 with liberty to the appellant to prefer an appeal before the Division Bench against the judgment in writ proceedings.

As noticed above, this Court has already dismissed the appeal from the same impugned judgment in Special Appeal No.467 of 2021. Following the said decision, these appeals are also dismissed.

Pending application, if any, stands disposed of.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 05.07.2022 Rdang