State Of Rajasthan vs Dhanna Ram Meghwal
2021 Latest Caselaw 16025 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 1477/2019

State Of Rajasthan

----Appellant Versus Dhanna Ram Meghwal

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

22/10/2021

Learned counsel Mr. Manish Vyas, AAG appearing for the

appellant - State has submitted that the learned Single Judge has

allowed the writ petition in terms of order dated 28.11.2017

passed by learned Single Judge of this Court in Lalit Kumar Vs.

University Grants Commission & Ors. (SB Civil Writ Petition

No.7545/2017), however, the Division Bench of this Court vide

judgment dated 01.06.2019 passed in the State of Rajasthan Vs.

Indu Bala Kumawat and Ors. (DB. Civil Spl. Appeal Writ

No.1046/2018) has reversed the aforesaid decision passed by the

learned Single Judge.

Let notices of the application under Section 5 of the

Limitation Act as well as of the Special appeal be issued to the

respondents. Notices be filed in two sets. One set of notices be

sent through registered post and another set of notices be given

'dasti' to learned counsel for the appellant for service. Notices are

made returnable within a period of four weeks.

(2 of 2) [SAW-1477/2019]

In the meantime, learned counsel for the appellant is

directed to remove the other defects pointed out by the Registry

within a period of one week.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

5-Arun/-

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