The State Of Rajasthan, Through ... vs Satyanarayan Choudhary
2022 Latest Caselaw 5937 Raj

(1 of 2) [SAW-210/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 210/2022

1. The State Of Rajasthan, Through Its Secretary, department Of Home, Government Of Rajasthan., Department Of Home, Government Of Rajasthan, Secretariat, Jaipur Raj.

2. The Director General Of Police, Jaipur, District Jaipurraj., Jaipur Raj.

3. The Police Commissionerate Jaipur, Through Its Dy.

Commissioner, (Headquarters), Jaipur.

----Appellants Versus Satyanarayan Choudhary, Aged About 29 Years, S/o Shri Gajanand Jat, Aged About 29 Years, Resident Of Village Chaturbhujpura, Tehsigl Niwai District Tonk Raj.

                                                                   ----Respondent


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

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

22/04/2022

Learned counsel for the appellants has submitted that the

controversy involved in this case is identical to that of D.B. Special

Appeal Writ No.288/2021 (State of Rajasthan & Ors. Vs Gorkha

Ram), whereby this Court while issuing notice to the respondent

has passed an interim stay order.

Issue notice. Issue notice of stay petition as well, returnable

within a period of three weeks and be given "dasti" to learned

counsel for the appellants for service.

(2 of 2) [SAW-210/2022]

Meanwhile, the effect and operation of the order dated

20.07.2021 passed by the learned Single Judge of this Court

directing the appellants to reimburse the amount of Rs.1,05,239/-

along with the interest @ 6% per annum to the respondent shall

remain stayed.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J 11-nidhi/-

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