Pawan Kumar Agarwal S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6072 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 213/2022

                                   Pawan Kumar Agarwal S/o Shri Ghoodmal Agarwal
                                                                                                       ----Appellant
                                                                       Versus
                                   State Of Rajasthan & Ors.
                                                                                                    ----Respondents

Connect with S.B. Civil Second Appeal No. 214/2022 S.B. Civil Second Appeal No. 216/2022 S.B. Civil Second Appeal No. 217/2022 S.B. Civil Second Appeal No. 218/2022

For Appellant(s) : Mr. Manoj Kumar Avasthi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/09/2022 Applicants have moved application for seeking exemption for payment of the requisite Court fee and for allowing to challenge the impugned judgment and decree by way of second appeal.

Applicants were admittedly not party in the suit before the trial court nor in the first appeal before the first appellate court. Applicants seek permission to prefer the second appeal on the ground that the plot in question regarding which a decree for permanent injunction has been passed is a forest land and the applicants want to file the second appeal in the nature of public interest.

Learned counsel for applicants seek time to show the case law as to whether on this point, the second appeal can be allowed to be filed.

List after three weeks.

(SUDESH BANSAL),J

TN/23-27

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