MADAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The delay in preferring these appeals is not opposed and the delay is, therefore, condoned. Delay condonation applications stand disposed of.

(2.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (M/S) No.1732 of 2017 dated 27.05.2019 dismissing the Writ Petition.

(3.) A common order was passed by the learned Single Judge in Writ Petition (M/S) No.1735 of 2017 and batch, which included Writ Petition (M/S) No.1732 of 2017. The appellant herein had filed the said Writ Petition seeking a writ of certiorari to call for the records of the case, and to quash the recovery citation dated 13.07.2017. By proceedings dated 13.07.2017, the petitioner was imposed a penalty of Rs.500/- for every polythene bag recovered from his shop.