KUNDAN LAL Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) Since both the appeals are arising out of the judgment and order dated 09 -05 -2006 passed by the learned Single Judge of this Court and involve the common question of fact and law, therefore, the appeals are being decided by the common judgment.

(2.) These special appeals under Rule 5 Chapter VIII of the High Court Rules have been filed against the judgment and order dated 09 -05 -2006 passed by the learned Single Judge of this Court in Civil Writ Petition No. 22 of 2006 (S/S) Kundan Lal v/s. State of Uttaranchal and Ors. and Civil Writ Petition No. 35 of 2006 (S/S), Km. Devki v/s. State of Uttaranchal and Ors. whereby the learned Single Judge has dismissed both the petitions.

(3.) Civil writ petitions bearing No. 22 of 2006 (S/S) and 35 of 2006 (S/S) were filed before the learned Single Judge by the Petitioners Kundan Lal and Km. Devki for the following reliefs: