RAKESH TIWARI, AMAR SINGH CHAUHAN, JJ. - (1.) Heard learned counsel for the parties on Delay Condonation Application and perused the affidavit filed in support thereof. Cause shown for delay in filing the special appeal is sufficient. Delay is condoned. The Delay Condonation Application is allowed.
(2.) Heard learned counsel for the parties on merits of the special appeal also and perused the record.
(3.) This Special Appeal has been preferred challenging the validity and correctness of the impugned judgment and order dated 3.7.2010 passed by the Writ Court in Civil Misc. Writ Petition No. 677 of 2010, Amrit Bhushan Singh and others versus State of U.P. and others along with other connected connected Writ Petition Nos. 17311, 4192 and 15915 of 2010 and 62549 of 2009, whereby the aforesaid writ petitions were allowed.;