MOHAMMAD IMRAN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties on the delay condonation application.

(2.) For the reasons stated in the accompanying affidavit, we are satisfied that delay of 92 days in filing the special appeal has properly been explained. Delay of 92 days is accordingly condoned. Delay Condonation application is allowed.

(3.) Appellant is the writ-petitioner. The petitioner sought the following reliefs: