STATE OF U.P Vs. NOORULAIN ANSARI

JUDGEMENT

(1.) The impugned judgment dated 23.01.2019 has been passed in three writ petitions bearing Nos.6413 (SS) of 2010, 1867 (SS) of 2011 and 1923 (S/S) of 2011. The above three writ petitions have been decided by a common judgment dated 23.01.2019 by the writ court. The aforesaid decision has been challenged by means of three special appeals bearing No.286, 287 and 288 of 2019 since common questions of fact and law are involved, hence all the aforesaid special appeals are being decided together by a common judgment.

(2.) The Court has heard Shri Pankaj Nath, Additional Chief Standing Counsel for the State of U.P. appellants and Shri Prashant Chandra, Senior Advocate assisted by Shri Kartike Dubey for the respondents.

(3.) The instant special appeals have been filed with delay of 132 days. On considering the cause shown in C.M.Application Nos.78733, 78753 and 78758 of 2019 wherein in paragraphs 5 to 11 the details have been given indicating the date when the appellants received a certified copy of the impugned judgment in all the connected writ petitions and thereafter the time consumed for seeking legal opinion and permission to file the aforesaid special appeals. Accordingly, the cause shown is found sufficient, consequently the delay is condoned.