STATE OF UTTARAKHAND AND OTHERS Vs. AISHWARYA SHAH

JUDGEMENT

(1.) There is delay of 320 days in filing Special Appeal No. 203 of 2015; delay of 320 days in filing Special Appeal No. 204 of 2018 and delay of 316 days in filing Special Appeal No. 205 of 2018. Heard Mr. Vikas Pande, learned Standing Counsel on behalf of the State/appellants and Mr. Subhash Upadhyay, learned counsel on behalf of the respondents/writ petitioners. In the circumstances, after hearing learned counsel for the parties, we are of the view that the Application for Condonation of delay is to be allowed. Accordingly, the Delay Condonation Application will stand allowed and the delay caused in filing all these Special Appeals will stand condoned.

(2.) We also took up these appeals for hearing on the consent of the parties.

(3.) Appellants are the respondents in the writ petition. These appeals are lodged against the judgments of the learned Single Judge in three separate writ petitions, but since they raise common questions, we are deciding all these appeals by this common judgment. We take Special Appeal No. 203 of 2018 as the leading case, which is lodged against the judgment in Writ Petition (S/S) No. 944 of 2016. Therein, the reliefs sought by the writ petitioner are as follows: