YOGAMBER SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The judgment of the learned Single Judge dtd. 6/10/2018 passed in Writ Petition (M/S) No. 124 of 2017 has been assailed in this case.

(2.) The peculiar facts of the case are that the respondent No. 5 challenged the order passed by the learned Single Judge in an Intra-Court Appeal registered as SPA No. 939 of 2018, which was disposed of by the learned Division Bench on 16/11/2018. Thereafter, the petitioner has sought review of that order by filing a review application, and prayed that the original order passed by the learned Division Bench be reviewed, which has been dismissed today. Now, by virtue of this Special Appeal, the petitioner wants the order of the learned Single Judge to be set aside, which was set aside by the learned Division Bench in SPA No. 939 of 2018 and this Court refused to review the order passed by the learned Division Bench as per the order dtd. 16/11/2018 passed in SPA No. 939 of 2018 and MCC Review Application No. 1637 of 2018.

(3.) So, this Special Appeal is not maintainable. Hence, this Special Appeal is dismissed.