VISHNU SAHAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applications (CLMA 14262 and 14264 of 2018) seeking exemption to file certified copy of the impugned judgment is allowed. Appellant is exempted from filing certified copy of the impugned judgment dtd. 11/9/2018.

(2.) Since common questions of law and facts are involved, the present appeals have been taken up together and are decided by this common judgment. For the sake of clarity, facts of SPA No.740 of 2018 have been taken into consideration.

(3.) Appellant(s) has laid challenge to the judgment dtd. 11/9/2018 rendered by a learned Single Judge of this Court in WPMS No.2681 of 2018 and analogous petition.