STATE OF U.P. Vs. SHIVNANDAN PRASAD PANDEY

JUDGEMENT

(1.) Heard Sri Vivek Shukla, learned Additional Chief Standing Counsel for appellants-respondents and Sri Manish Singh, learned Counsel for respondents-petitioners.

(2.) This intra-Court appeal has been filed challenging the impugned judgment and order dtd. 22/9/2020 passed in Writ Petition No. 24928 (SS) of 2019, Shivanandan Prasad Pandey and 2 others v. State of U.P. and 2 others, whereby the writ petition preferred by the respondents-petitioners has been allowed.

(3.) The Special Appeal has been filed with reported delay of 326 days as on 13/9/2021. It is accompanied with an application for condonation of delay alongwith an affidavit.