STATE OF U P Vs. MULAYAM SINGH

JUDGEMENT

(1.) We have heard Additional Advocate General, Mr. Jafar Nayar for the State-Respondents and Sri Ashok Khare, learned Senior Advocate, assisted by Sri Sahab Tewari and Sri Yogesh Srivastava for the Respondents on the Delay Condonation Applications filed alongwith the appeals.

(2.) Cause shown for the delay is sufficient Therefore, we condone the delay in filing the aforesaid appeals and, upon the consent of the parties, proceed to hear the same.

(3.) Since the aforementioned special appeals have arisen from the same judgment and order dated 10.6.2009 passed by the learned Single Judge in CM WP No. 60625 of 2008 (Mulayam Singh v. State of U.P. and Ors.) connected with several other connected writ petitions, involving similar matters, allowing the writ petitions, we are deciding all the appeals by this common judgment and order.