Rajasthan High Court
The State Of Rajasthan vs Dal Chand Jat S/O Ram Chandra Jat on 28 July, 2022
Bench: Manindra Mohan Shrivastava, Shubha Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No.293/2020
The State Of Rajasthan & Others
----Appellants
Versus
Dal Chand Jat S/o Ram Chandra Jat
----Respondent
Connected With
1. D.B. Special Appeal Writ No. 402/2020
2. D.B. Special Appeal Writ No. 403/2020
3. D.B. Special Appeal Writ No. 404/2020
4. D.B. Special Appeal Writ No. 405/2020
5. D.B. Special Appeal Writ No. 407/2020
6. D.B. Special Appeal Writ No. 411/2020
7. D.B. Special Appeal Writ No. 413/2020
8. D.B. Special Appeal Writ No. 416/2020
9. D.B. Special Appeal Writ No. 419/2020
10. D.B. Special Appeal Writ No. 420/2020
11. D.B. Special Appeal Writ No. 421/2020
12. D.B. Special Appeal Writ No. 424/2020
13. D.B. Special Appeal Writ No. 425/2020
14. D.B. Special Appeal Writ No. 426/2020
15. D.B. Special Appeal Writ No. 427/2020
16. D.B. Special Appeal Writ No. 428/2020
17. D.B. Special Appeal Writ No. 429/2020
18. D.B. Special Appeal Writ No. 430/2020
19. D.B. Special Appeal Writ No. 431/2020
20. D.B. Special Appeal Writ No. 432/2020
21. D.B. Special Appeal Writ No. 433/2020
22. D.B. Special Appeal Writ No. 434/2020
23. D.B. Special Appeal Writ No. 435/2020
24. D.B. Special Appeal Writ No. 436/2020
25. D.B. Special Appeal Writ No. 437/2020
26. D.B. Special Appeal Writ No. 438/2020
27. D.B. Special Appeal Writ No. 439/2020
28. D.B. Special Appeal Writ No. 440/2020
29. D.B. Special Appeal Writ No. 441/2020
(2 of 3) [SAW-293/2020]
30. D.B. Special Appeal Writ No. 443/2020
31. D.B. Special Appeal Writ No. 444/2020
32. D.B. Special Appeal Writ No. 445/2020
33. D.B. Special Appeal Writ No. 446/2020
34. D.B. Special Appeal Writ No. 447/2020
35. D.B. Special Appeal Writ No. 449/2020
36. D.B. Special Appeal Writ No. 451/2020
37. D.B. Special Appeal Writ No. 453/2020
38. D.B. Special Appeal Writ No. 454/2020
39. D.B. Special Appeal Writ No. 455/2020
40. D.B. Special Appeal Writ No. 456/2020
41. D.B. Special Appeal Writ No. 457/2020
42. D.B. Special Appeal Writ No. 467/2020
43. D.B. Special Appeal Writ No. 468/2020
44. D.B. Special Appeal Writ No. 471/2020
45. D.B. Special Appeal Writ No. 477/2020
46. D.B. Special Appeal Writ No. 484/2020
47. D.B. Special Appeal Writ No. 487/2020
48. D.B. Special Appeal Writ No. 505/2020
49. D.B. Special Appeal Writ No. 506/2020
50. D.B. Special Appeal Writ No. 541/2020
51. D.B. Special Appeal Writ No. 615/2020
52. D.B. Special Appeal Writ No. 654/2020
53. D.B. Special Appeal Writ No. 961/2020
For Appellant(s) : Mr. Chiranji Lal Saini, Additional
Advocate General assisted by Ms.
Srijana Shresth, Advocate
For Respondent(s) : Mr. R.P. Saini, Advocate
Mr. Mahipal Singh Kharra, Advocate
Mr. Ashindra Gautam, Advocate
Mr. Raghu Nandan Sharma, Advocate
Mr. S.N. Kumawat, Advocate
Mr. Naval Kishore Saini, Advocate
Ms. Pragya Seth, Advocate for
Mr. Vigyan Shah, Advocate
HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA
HON'BLE MRS. JUSTICE SHUBHA MEHTA
(3 of 3) [SAW-293/2020]
Order
28/07/2022
Mr. Chiranji Lal Saini, Additional Advocate General appears
for the State in all the appeals.
Heard on applications for condonation of delay filed in all the
appeals.
Upon due consideration of applications and that against
common judgment, number of appeals have been preferred by the
State in which there is delay in filing the appeals, we are inclined
to condone the delay in filing appeals.
Applications for condonation of delay in filing the appeals are
allowed.
Heard on application for impleadment as party filed by the
proposed applicant in D.B. Civil Special Appeal (Writ)
No.293/2020.
Considering that the proposed applicant seeks to support the
order passed by the Ld. Single Judge though he did not move any
application for impleadment in the pending writ petition, we are
inclined to dispose off the application in the manner that proposed
applicant is permitted to intervene in opposition of the writ appeal.
In the batch of appeals, respondents in some cases are
represented whereas in many cases some of the respondents are
represented but not all.
The Registry shall list these batch of appeals after service of
notice along with the report in all the appeals.
(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J
Karan/39-92
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