State Of Rajasthan vs Karanjeet Singh
2022 Latest Caselaw 5095 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1627/2018

1. State Of Rajasthan, Through The Principal Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur

2. The Director General Of Police, Govt. Of Raj Jaipur

3. Additonal Director General Of Police, Rajasthan Armed Constabulary, Govt. Of Raj. Jaipur

4. Inspector General Of Police, Rajasthan Armed Constabulary, Jaipur

5. Dy. Inspector General Of Police, Rajasthan Armed Constabulary, Range Jaipur

6. The Commandant, Ist Battalion, Rajasthan Armed Constabulary, Jodhpur

----Appellants Versus Karanjeet Singh S/o Jaimal Singh, Aged About 54 Years, Village And Post Mayal, Tehsil And District Rewari (Haryana)

----Respondent Connected With D.B. Spl. Appl. Writ No. 1626/2018

1. State Of Rajasthan, Through The Principal Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur.

2. The Director General Of Police, Govt. Of Raj. Jaipur.

3. Additional Director General Of Police, Rajasthan Armed Constabulary, Govt. Of Raj. Jaipur.

4. Inspector General Of Police, Rajasthan Armed Constabulary, Jaipur.

5. Dy. Inspector General Of Police, Rajasthan Armed Constabulary, Range, Jaipur.

6. The Commandant, Ist Battalion, Rajasthan Armed Constabulary Jodhpur.

----Appellants Versus Kanhaiya Lal S/o Binja Ram, Aged About 44 Years, R/o Near Water Tank, Nagori Bera, Jodhpur.

----Respondent

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

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE FARJAND ALI

(2 of 2) [SAW-1627/2018]

Order

05/04/2022

Learned counsel Shri Rajpurohit submits that the impugned

order is based on the decision dated 17.05.2017 passed by

learned Single Bench of Rajasthan High Court, Bench Jaipur in

S.B. Civil Writ Petition No.1737/2008 : Satyendra Singh vs State

of Rajasthan & Ors. The said judgment was carried by the State to

the Division Bench by filing Special Appeal (Writ) No.1383/2017

(State of Rajasthan & Ors,. Vs Satyendra Singh) which has been

dismissed on 18.12.2017 and the SLP preferred their against has

also been rejected by Hon'ble the Supreme Court on 02.07.2018.

Shri Rajpurohit thus, submits that nothing survives for

consideration of this Court in these appeals as the controversy is

covered by Coordinate Division Bench judgment of this Court.

Shri Manish Vyas, AAG is not in a position to dispute this

submission of Shri Rajpurohit.

In addition to the fact that the appeals are delayed by 54

days, the controversy is covered by Division Bench judgment on

merits as well. Hence, the appeals are dismissed as being delayed

and so also on merits in terms of the order dated 18.12.2017

passed in Special Appeal (Writ) No.1383/2017 (State of Rajasthan

& Ors. vs Satyendra Singh).

(FARJAND ALI),J (SANDEEP MEHTA),J 1-/ Sudhir Asopa/devesh/-

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