The State Of Rajasthan vs Seeta Ram Meena S/O Kailash ...
2022 Latest Caselaw 2865 Raj/2

            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        BENCH AT JAIPUR

               D.B. Civil Special Appeal (Writ) No.751/2021

                                              In

                   S.B. Civil Writ Petition No.27369/2018

   1.       The    State      Of     Rajasthan,          Through          Its    Secretary,
            Department          Of      Home,          Government               Secretariat,
            Rajasthan, Jaipur.
   2.       The Director General Of Police, Police Headquarter Jaipur.
   3.       The Inspector General Of Police (Recruitment), Jaipur.
   4.       The Superintendent Of Police, Ajmer.
                                                                           ----Appellants
                                          Versus
   Seeta Ram Meena S/o Kailash Narayan Meena, Aged About 23
   Years,    R/o    Village         Chugalpura,          Post          Indergarh,     Tehsil
   Jamwaramgarh, District Jaipur, Rajasthan.
                                                                          ----Respondent

For Appellant(s) : Mr. Rajesh Maharshi, Additional Advocate General For Respondent(s) : Mr. Banwari Lal Sharma, Advocate Mr. Namo Narayan Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Order

05/04/2022

Heard.

Though, the order passed by the Ld. Single Judge is under

challenge in this appeal mainly on the ground that the course of

action adopted by the Ld. Single Judge in directing a fresh

measurement to be undertaken is not in accordance with law, we

find that it is not a case where after a long delay such

measurement was undertaken. Ld. Single Judge while allowing the

(2 of 2) [SAW-751/2021]

petition has taken into consideration various judgments passed by

this Court. Even the order passed in the case of The State of

Rajasthan & Ors. Versus Sanjay Meena, Special Leave to

Appeal C No.6067/2021 on 14.09.2021 by the Hon'ble

Supreme Court only support the case of the respondent.

Accordingly, we do not find any merit in this appeal. The

appeal is dismissed.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Karan/7

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