MAKAROOB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In view of the grounds stated and particularly in view of there being no objection by the respondents, the applications seeking condonation of delay are allowed. Delay in filing all these appeals is, accordingly, condoned.

(2.) Since all these appeals have been filed challenging the common order passed by a learned Single Judge of this Court, hence these are being taken up together and decided by this common judgment.

(3.) These special appeals challenge a common judgment and order dtd. 18/5/2022 passed by the Single Judge in Writ Petition (M/S) Nos. 3121, 3125, 3126 and 3127 all of 2018.