Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

State Of Rajasthan vs Kanhaiya Lal Vishnoi
2021 Latest Caselaw 16179 Raj

Citation : 2021 Latest Caselaw 16179 Raj
Judgement Date : 25 October, 2021

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Kanhaiya Lal Vishnoi on 25 October, 2021
Bench: Vijay Bishnoi, Sudesh Bansal

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1500/2019

1. State Of Rajasthan, Through Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur (Raj)

2. Director General Of Police, Rajasthan, Jaipur (Raj.).

3. Inspector General Of Police, Police Headquarter, Jaipur (Raj.).

----Appellants Versus Kanhaiya Lal Vishnoi S/o Shanti Lal Vishnoi, Aged About 29 Years, Vishnoi Panchati Nohra Ke Pas, Ward No.2, Village Pur, Distt. Bhilwara (Raj.).

----Respondent

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

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

Judgment

25/10/2021

This special appeal has been preferred on behalf of the State

being aggrieved with the order dated 4.7.2019 passed by the

learned Single Judge in S.B. Civil Writ Petition No.13003/2018

whereby the writ petition preferred by the respondent came to be

allowed in terms of another decision rendered by learned Single

Judge in S.B. Civil Writ Petition No.14569/2018 (Altaf Hussain &

Ors. Vs. State of Rajasthan & Ors.)decided on 29.10.2018.

Learned counsel for the appellant has submitted that the

judgment passed by the learned Single Judge in S.B. Civil Writ

Petition No.14569/2018 dated 29.10.2018 has already been

reversed by the Division Bench of this Court in D.B. Special Appeal

(2 of 2) [SAW-1500/2019]

(Writ) No.1349/2019 along with other connected appeals vide

judgment dated 19.02.2021.

Learned counsel appearing on behalf of the respondent is not

in a position to dispute the judgment passed by the learned Single

Judge in the case of Altaf Hussain & Ors (supra) has already been

reversed by the Division Bench of this Court.

In such circumstances, the 77 days delay in filing the appeal

is condoned. The impugned judgment dated 4.7.2019 is hereby

set aside and special appeal is disposed of in terms of judgment

dated 19.02.2021 passed by this Court in D.B. Civil Special Appeal

(Writ) No.1349/2019.

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

5-Babulal/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter