Union Of India vs Badamu Lal And Another
2024 Latest Caselaw 210 UK

Uttarakhand High Court

Union Of India vs Badamu Lal And Another on 1 March, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL
         THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                   1st MARCH, 2024

          APPEAL FROM ORDER NO. 258 OF 2023


Union of India                             .....Appellant

                          Versus

Badamu Lal and Another.                 .....Respondents
                           With

          APPEAL FROM ORDER NO. 259 OF 2023


Union of India                             .....Appellant

                          Versus
Rupesh Kumar and Another.               .....Respondents
                           With
          APPEAL FROM ORDER NO. 260 OF 2023


Union of India                             .....Appellant

                          Versus
Darshan Lal and Another.                .....Respondents

                           With

          APPEAL FROM ORDER NO. 261 OF 2023


Union of India                             .....Appellant

                          Versus
Birendra Kumar Singh and Another.       .....Respondents

                           With
                              2

          APPEAL FROM ORDER NO. 262 OF 2023


Union of India                           .....Appellant

                          Versus
Chain Singh and Another.              .....Respondents

                           With

          APPEAL FROM ORDER NO. 263 OF 2023


Union of India                           .....Appellant

                          Versus
Pyaar Das and Another.                .....Respondents

                           With

          APPEAL FROM ORDER NO. 267 OF 2023


Union of India                           .....Appellant

                          Versus
Upendra Dutt Joshi and Another        .....Respondents

                           With

          APPEAL FROM ORDER NO. 268 OF 2023

Union of India                           .....Appellant

                          Versus
Khushal Singh and Another.            .....Respondents

                           With

          APPEAL FROM ORDER NO. 269 OF 2023

Union of India                           .....Appellant

                          Versus
Anil Singh and Another.               .....Respondents

                           With
                               3

          APPEAL FROM ORDER NO. 270 OF 2023


Union of India                           .....Appellant

                        Versus
Kedar Singh and Another.              .....Respondents

                           With

          APPEAL FROM ORDER NO. 271 OF 2023


Union of India                           .....Appellant

                        Versus
Bhagwati Prasad Joshi and Another.    .....Respondents

                           With
          APPEAL FROM ORDER NO. 272 OF 2023


Union of India                           .....Appellant

                        Versus
Sharwan Kumar and Another.            .....Respondents

                           With
          APPEAL FROM ORDER NO. 273 OF 2023


Union of India                           .....Appellant

                        Versus
Shurveer Singh and Another.           .....Respondents

                           With
          APPEAL FROM ORDER NO. 274 OF 2023


Union of India                           .....Appellant

                        Versus
Radhey Shayam and Another.            .....Respondents
                                 4

Counsel for the Appellants          :      Mr. V.K. Kaparuwan,
                                           Advocate          and
                                           Mr. Lalit Sharma,
                                           Advocate.

Counsel for the Respondent          :      Mr. I.P. Kohli,
No. 2/State                                Standing Counsel
                                           with Mr. P.S. Bisht,
                                           Brief Holder.

Hon'ble Alok Kumar Verma,J.

Heard Mr. V.K. Kaparuwan, learned counsel and Mr. Lalit Sharma, learned counsel for the appellants in all the Appeals and Mr. I.P. Kohli, learned Standing Counsel with Mr. P.S. Bisht, learned Brief Holder for the State.

2. These Appeals are being considered and decided by this common order. Record of the Appeal from Order No. 258 of 2023 will be leading file.

3. Both, Mr. V.K. Kaparuwan, Advocate and Mr. I.P. Kohli, Standing Counsel, have submitted that the controversy involved in the present appeals has been decided by the coordinate Bench of this Court on 28.11.2023 in Appeal from Order No. 419 of 2023 and connected matters. Therefore, they requested to decide the present appeals in terms of the said judgment, passed by the coordinate Bench on 28.11.2023.

4. With the consent of the parties, the present appeals are being decided as per the judgment passed by the coordinate Bench on 28.11.2023.

5. A copy of this order be placed on the record of the connected appeals.

___________________ ALOK KUMAR VERMA, J.

Dt:01.03.2024 Shiksha