YOGESH CHANDRA PETSHAL; NANDAN SINGH BISHT; DIWAN NATH GOSWAMI; STATE OF UTTARAKHAND & OTHERS Vs. STATE OF UTTARAKHAND & OTHERS; NANDAN SINGH BISHT; DEEWAN NATH GOSWAMI; YOGESH CHANDRA PETSHAL

JUDGEMENT

(1.) There is some delay in preferring the appeals by the State Government. Being satisfied with the sufficiency of reasons, we condone such delay. Delay condonation applications (CLAM 7507/16, 7510/16 and 7513/16) stand allowed accordingly.

(2.) Since the factual matrix of the judgment, under challenge, is the same against which the above mentioned special appeals have been filed, either by the petitioners or by the State of Uttarakhand, therefore, all the special appeals arising out of the orders dated 10.3.2016 and 5.4.2016 are being decided together by this common judgment and order for the sake of brevity and convenience.

(3.) The relevant portion of the order, under challenge, is being reproduced hereinbelow for convenience: -