Citation : 2026 Latest Caselaw 838 UK
Judgement Date : 9 February, 2026
Office Notes,
reports,
orders or
proceedings
SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and
Registrar's
order with
Signatures
09.02.2026 SPA No. 416 of 2025
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. Gajendra Tripathi, learned Standing Counsel for the State- appellants.
2. Mr. Ghanshyam Joshi, learned counsel for respondent nos.1 to 24.
3. Mr. I.D. Paliwal, learned Additional Chief Standing Counsel for the State of Uttar Pradesh- respondent nos.25 and 26.
Delay Condonation Application (IA No.01 of 2025)
4. Heard learned counsel for the parties.
5. The instant appeal is reported to be beyond time by 445 days.
6. The order under challenge was passed relying on a judgment by a Single Judge Bench in Writ Petition (S/S) No.2529 of 2015, dated 21.05.2024. The said order is under challenge in Special Appeal No.200 of 2025 and delay in filing the said appeal was condoned. The operation of the judgment of the Single Judge dated 21.05.2024 in Writ Petition (S/S) No.2529 of 2015 has also been stayed in the said appeal.
7. As the main order, on basis of which the writ petition giving rise to instant appeal was passed, is under challenge, therefore, in the interest of justice, we are of the opinion that the instant appeal should also be heard on merits after condoning the delay.
8. Accordingly, the delay in filing the appeal is condoned. The office is directed to allot the regular number to this appeal.
9. Delay condonation application stands disposed of.
10. List the appeal along with Special Appeal No.200 of 2025, on 17.03.2025.
11. Interim order dated 29.12.2025 is extended till the next date of listing.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 09.02.2026 09.02.2026 NISHANT
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