PRAVEEN NAUTIYAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard Mr. Rajendra Dobhal, learned senior counsel for the appellant, Mrs. Prabha Naithani, learned Brief Holder for the State/respondent nos. 1 to 5 and also Swami Dayanand, the party in person, respondent no. 6 on the question of condonation of delay of three days. Having heard the parties, we are of the view that as delay is not seriously opposed by respondents delay is to be condoned. Accordingly, the delay condonation application will stand allowed and the delay in filing the Special Appeal will stand condoned.

(2.) Appellant is the writ petitioner in the Writ Petition No. 216/2018. The Writ Petition was filed substantially seeking the following reliefs no. (i) to (v) and other reliefs were also sought, by which we need not be detained. Relief nos. (i) to (v) are as follows:

(3.) The petition came to be heard along with certain other petitions. The learned Single Judge decided the Writ Petition (M/S) No. 3077/2017 along with the present Writ Petition No. 216/2018 with which we are concerned at present vide its judgment dated 21.02018, impugned in present Appeal. The reliefs sought in the said Writ Petition (M/S) No. 3077/2017are as follows: