STATE OF UTTARAKHAND AND OTHERS Vs. PADMA ARYA

JUDGEMENT

(1.) There is delay of 462 days in filing all these appeals. We heard Mr. Pradeep Joshi, learned Standing Counsel on behalf of the appellants and Mr. T.A. Khan, learned Senior Counsel on behalf of the respondents/writ petitioners. Having heard learned counsel for the parties, we are of the view that delay in filing all these appeals should be condoned. Accordingly, the delay of 462 days in filing all these appeals is condoned and the delay condonation applications are allowed.

(2.) Appellants are the respondents in the writ petitions.

(3.) The respondents/writ petitioners claimed the following reliefs: