State Of Rajasthan vs Kesar Singh Panwar
2021 Latest Caselaw 17308 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Review Petition (Writ) No. 155/2019 State Of Rajasthan

----Petitioner Versus Ajay Kumar Sharma

----Respondent Connected With S.B. Review Petition (Writ) No. 49/2019 State Of Rajasthan

----Petitioner Versus Kesar Singh Panwar

----Respondent S.B. Review Petition (Writ) No. 82/2019 The State Of Rajasthan

----Petitioner Versus Babulal Meena

----Respondent S.B. Review Petition (Writ) No. 152/2019 The State Of Rajasthan

----Petitioner Versus Alok Kumar Gupta

----Respondent

For Petitioner(s) : Mr. M.S. Singhvi, Advocate General.

Mr. Pankaj Sharma, AAG.

Mr. K.S. Lodha.

For Respondent(s) : Ms. Varsha Bissa.

Mr. Navneet Punia for Mr. Trilok Joshi.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

20/11/2021

At the outset, learned counsel for the respondent in Writ

Review No.49/2019 made submissions that the order under review

came to be passed following the judgment in the case of Bhiya

Ram Vishnoi v. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.14215/2013, decided on 14.02.2017, as upheld by the Division

(2 of 2) [WRW-155/2019]

Bench in The State of Rajasthan & Ors. v. Bhiya Ram Vishnoi:

D.B. Special Appeal Writ No.983/2017, decided on 04.07.2018.

Against the Division Bench judgment review petition filed by the

State is pending consideration and the same is coming before the

Division Bench on 24.11.2021 and that whatever is the fate of the

review petition before the Division Bench, would have implication

in the present case.

Learned Advocate General made submissions that as the

State is facing contempt on account of the respondents seeking

implementation of order under review, the matter may be heard

and decided.

In the circumstances of the case, wherein, this Court has

decided the writ petition by merely following the judgment in the

case of Bhiya Ram (supra) as upheld by the Division Bench and

against the said judgment the review petition is pending

consideration before the Division Bench, this Court deems it

appropriate to await the disposal of the review petition by the

Division Bench.

In that view of the matter, list these review petitions on

06.12.2021.

(ARUN BHANSALI),J 35-pradeep/-

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