VIJAY RAM SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on the applications for condonation of delay in filing the review petitions. In the circumstances, the delay will stand condoned and the applications will stand allowed.

(2.) MCC No. 856 of 2015 has been filed by a person, who was a party, namely, respondent no. 4. MCC No. 858 of 2015 has been filed by a person, who was not a party. MCC No. 5823 of 2016 has been filed by the State of Uttarakhand and another.

(3.) These three review petitions have been filed in the Writ Petition (PIL) No. 66 of 2014, whereas, MCC No. 660 of 2016 has been filed in Writ Petition (PIL) No. 41 of 2015.