Revtiraman S/O Shri Kalyan Sahay vs State Of Rajasthan
2022 Latest Caselaw 3986 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 2488/2021

                                   Revtiraman S/o Shri Kalyan Sahay
                                                                                                          ----Petitioner
                                                                             Versus
                                   State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Krishan Chander Sharma For Respondent(s) : Mr. Arvind Kumar Bhardwaj

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

19/05/2022

Although, the matter comes up an application (2/2021) filed

by the petitioner seeking amendment in the writ petition but,

during the course of arguments, it transpired that the writ petition

assailing the legality and validity of the judgment dated

02.02.2001 passed by the Board of Revenue, Rajasthan, Ajmer,

has been filed with inordinate delay and laches of about 20 years.

The writ petition is bereft of any averment explaining the

inordinate delay. However, in the interest of justice, the petitioner

is granted an opportunity to explain the inordinate delay.

List the matter on 26.05.2022 as prayed.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA /52

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