District Collector vs Ashok Kumar Sharma S/O Shri ...
2021 Latest Caselaw 3787 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 985/2019

1.      District Collector, (Land Records), Baran
2.      Rajasthan Civil Service Appellate Tribunal, Rajasthan,
        Jaipur Through Its Presiding Officer
                                                                 ----Appellants
                                   Versus
Ashok Kumar Sharma S/o Shri Babulal Ji Sharma, Aged About 57
Years, Resident Of 2-S-30 Talwandi, Kota (Raj.).
                                                                ----Respondent

For Appellant(s) : Mr. Anil Mehta, AAG with Mr. Yashodhar Pandey and Ms. Archana

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

16/08/2021

1. Heard Mr. Anil Mehta, learned Additional Advocate General

appearing on behalf of the appellant.

2. Perused the application under Section 5 of the Limitation Act.

There is delay of 1545 days in filing of the present appeal.

3. Although, it is claimed that the State has filed review to the

judgment passed by the Hon'ble Single Judge, directions were

issued by the Hon'ble Single Judge on 06.01.2015. The review

petition filed by the State came to be dismissed on 08.05.2019. It

appears that the review petition numbered as S.B. Writ Misc.

Application No.365/2018 itself was filed with substantial delay.

4. Accordingly, we find no merit in the application under Section

5 of the Limitation Act for condoning the delay in filing the appeal.

(2 of 2) [SAW-985/2019]

Consequently, while rejecting the application under Section 5 of

the Limitation Act, the appeal also stands dismissed.

(MANOJ KUMAR VYAS),J (INDRAJIT MAHANTY),CJ

KAMLESH KUMAR /18

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