VINAYAK INTER COLLEGE, MANAGING SOCIETY, PO MAMOLI, TEHSIL BHIKIYASAIN, DISTRICT ALMORA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) There is 126 days' delay in filing this appeal, which has not been opposed by the counsel for the respondents. Hence the delay condonation application is allowed. Delay will stand condoned.

(3.) The appellant is the writ petitioner. Writ petition was filed for the following reliefs:-