RAMESH KUMAR Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) HEARD Mr. Shivanand Bhatt, Advocate for the Petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand/Respondent Nos. 1 and 2.

(2.) THIS writ petition was dismissed for want of prosecution on 17.3.2010. Now a restoration application has been filed by the Petitioner for recalling the order dated 17.3.2010 along with an application for condonation of delay (CLMA No. 5552 of 2011). The reasons assigned for delay in filing the restoration application appear to be just and bonafide. Delay condonation application (CLMA No. 5552 of 2011) is allowed. Delay in filing the restoration application is condoned.

(3.) HEARD on merits.