AMIT KANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Special Appeal has been filed assailing the judgment dtd. 27/3/2023, passed by learned Single Judge in Writ Petition No. 352/2022 (S/S). The proposed Appeal has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 61 days in filing the Appeal.

(2.) Heard Mr. Amar Murti Shukla, learned counsel for the appellants, Mr. K.N.Joshi, learned Deputy Advocate General for the State and Mr. Ramji Srivastava, learned counsel for the respondent no. 3.

(3.) The Delay Condonation Application has not been opposed by the respondents. In the interest of justice, the Delay Condonation Application is allowed. The delay of 61 days in preferring the appeal is condoned.