MOHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice. Learned counsel appears and accepts notice on behalf of respondent nos.1 to 4.

(2.) Learned counsel for respondent nos.1 to 4 does not fairly oppose the application seeking condonation of 299 days delay in preferring the present special appeal. The application is, accordingly, allowed and the delay is condoned.

(3.) The present appeal is directed against the order dtd. 5/9/2022, passed by the learned Single Judge in Writ Petition (M/S) No.2102 of 2022. The impugned order is short, and we, accordingly, reproduce the same hereunder:-