BABURAM TYAGI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) There is 608 days' delay in filing the Appeal. Following are the reasons given for condonation of delay:

(2.) We have heard Mr. Jitendra Chaudhary, learned counsel for the appellant, Mr. Rajeev Singh Bisht, learned Brief Holder for the State of Uttarakhand, Mr. Sandeep Kothari, learned counsel appearing for respondent no. 5 and also Mr. A.K. Sharma, Advocate for the applicant in impleadment application.

(3.) By this Appeal, the appellant is seeking to challenge the judgment & order dated 02.01.2014 passed in Writ Petition (M/S) No. 1771 of 2012. This Court had already dismissed, as noted in paragraph no. 3, Special Appeal No. 567 of 2014, on 25.08.2015, noting that there is no appeal from a common judgment in regard to the judgment of the present writ petition. The only reason stated is that, thus, on a technical ground the Special Appeal was dismissed. The present Appeal is filed with delay and, thereafter, it is said that the delay is not deliberate.