WPSS/2586/2017
2025 Latest Caselaw 3982 UK

Uttarakhand High Court

WPSS/2586/2017 on 29 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  WPSS No.2586 of 2017
                                  Hon'ble Pankaj Purohit, J.

Mr. Lochan Sah, Advocate for the petitioner.

2. Mr. B.S. Koranga, B.H. for the State. Delay Condonation Application (IA No.17289 of 2025)

3. As per Office report, there is a delay of 246 days in filing the present writ petition against the judgment and order impugned.

4. I have gone through the affidavit filed in support of the delay condonation application.

5. The reasons stated in the affidavit, filed in support of the delay condonation application, are sufficient enough to condone the delay of 246 days in filing the present writ petition.

6. Accordingly delay condonation application is allowed.

7. Delay of 246 days in filing the writ petition stands condoned.

Review Application (MCC No.17288 of 2025)

8. A review application has been moved by the State for reviewing the judgment and order dated 20.07.2024, passed in Writ Petition (S/S) No.2586 of 2017, Hafiz Khan Vs. State of Uttarakhand and others.

9. Upon perusal of the said order, there is no error on the face of the record.

10. A review applicant cannot take the review as an alternate measure to file an appeal.

11. Accordingly review application stands rejected.

(Pankaj Purohit, J.) 29.08.2025 SK