Parmanand Nayak Son Of Kanhaiya Lal vs The State Of Rajasthan ...
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Rajasthan High Court

Parmanand Nayak Son Of Kanhaiya Lal vs The State Of Rajasthan ... on 15 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:13040]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Writ Restoration Application No. 111/2024

                                             IN

              S.B. Civil Writ Petition No.13084/2023

Parmanand Nayak Son Of Kanhaiya Lal, R/o Soomar, Tehsil
Khanpur, District Jhalawar (Rajasthan).
                                                                             ----Petitioner
                                          Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Home          Department,              Government              Of       Rajasthan,
         Secretariat, Jaipur.
2.       Inspector General Of Police, Kota Range, Kota (Rajasthan)
3.       Superintendent Of Police, Jhalawar (Rajasthan).
                                                                         ----Respondents

For Petitioner(s) : Mr. Balraj Singh Jadaun for Mr. Dileep Singh Jadaun For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/03/2024

The present writ restoration application has been filed by the

applicant for restoration of S.B. Civil Writ Petition No.13084/2023,

which was dismissed vide order dated 11.12.2023 in furtherance

of per-emptory order dated 07.10.2023, passed by Co-ordinate

Bench of this Court for want of removing the defect/s pointed out

by the Registry.

Counsel for the applicant-petitioner submits that the

applicant has cured the defect/s now and if the restoration

[2024:RJ-JP:13040] (2 of 2) [WRES-111/2024]

application is not allowed & the writ petition is not heard on merit,

the petitioner will suffer justice.

In view of the submissions made by counsel for the

petitioner and for the reasons mentioned in the restoration

application, this restoration application is allowed and S.B. Civil

Writ Petition No.13084/2023 is ordered to be restored to its

original number.

(GANESH RAM MEENA),J

ARTI SHARMA /13

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