Uttarakhand High Court
State Of Uttarakhand And Others vs Shahrukh And Others on 3 April, 2018
Author: Rajiv Sharma
Bench: Rajiv Sharma, Alok Singh
Delay Condonation App. No. 11960 of 2016 In SPA No. 338 of 2016 Hon'ble Rajiv Sharma, J.
Hon'ble Alok Singh, J.
Mr. K. N. Joshi, Deputy Advocate General for the the State /appellants.
Mr. Kurban Ali, Advocate for the respondents.
In view of the grounds taken in the application duly supported by an affidavit and in the interest of justice, delay condonation application no. 11960 of 2016 is allowed. Delay in filing the appeal is condoned.
Present appeal is directed against the judgment and order dated 19.08.2016 passed by learned Single Judge in WPMS No. 137 of 2016.
Members of the respondents' family started residing in Dwarahat, District Almora in the year 1994. Respondents were born and brought up in the State of Uttarakhand. Respondents are residing in the territory of State of Uttarakhand since the appointed day i.e. 09.11.2000, thus, they are permanent/ bonafide resident of State of Uttarakhand.
In compliance of Court's order, Caste certificate has already been issued in favour of the respondents and respondent no. 1 is almost at the verge of completion of MBBS Course.
There is no illegality or perversity in the judgment passed by the learned Single Judge. Consequently, appeal fails and is hereby dismissed.
(Alok Singh, J.) (Rajiv Sharma, J.) 03.04.2018 SKS