State Of Rajasthan vs Maharashi Vyas
2021 Latest Caselaw 15260 Raj

HIGH COURT of JUDICATURE FOR RAJASTHAN

AT JODHPUR

D.B. Spl. Appl. Writ No. 547/2021

1. State of Rajasthan through Secretary to the Govt. Public Health And Engineering Department, Secretariat, Jaipur.

2. Chief Engineer (Admn) and Technical Member, Public Health And Engineering Department, Secretariat, Jaipur.

3. Chief Engineer (Rural), Public Health and Engineering Department, Secretariat, Jaipur.

4. Assistant Engineer, PHED Sub Division Arnod, District Pratapgarh.

----Appellants Versus Maharashi Vyas S/o Pramod Vyas, aged about 26 Years, Resident of Bada Ramdwara, Surajpole Road Singwab, Banswara.

----Respondent

For Appellant(s) : Mr. Rishi Soni on behalf of Mr. Pajkaj Sharma, AAG.

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

01/10/2021

The matter comes up on application preferred on behalf of

appellants under Section 5 of the Limitation Act.

However, as per the office report, the appeal is within

limitation.

The application under Section 5 of the Limitation Act stands

disposed of accordingly.

Learned counsel appearing for the appellants submits that

the controversy involved in the instant appeal is covered by order

(2 of 2) [SAW-547/2021]

dated 01.07.2021 passed by Hon'ble Supreme Court in Special

Leave to Appeal (C) No.7797/2021, whereby judgment passed by

a Bench of this Court in D.B.S.A.W. No.877/2019 has been

confirmed. Therefore, the present special appeal deserves to be

dismissed.

Accordingly, the present special appeal is dismissed in the

light of order dated 01.07.2021 passed by Supreme Court in

Special Leave to Appeal (C) No.7797/2021.

(MANOJ KUMAR GARG),J (SANGEET LODHA),J

8-DJ/-

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