State Of Rajasthan vs Shiv Nath Singh (2025:Rj-Jd:43521-Db)
2025 Latest Caselaw 13841 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Shiv Nath Singh (2025:Rj-Jd:43521-Db) on 26 September, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:43521-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 932/2025

1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Of Rajasthan, Secretariate, Jaipur
         (Raj.).
2.       The Director General Of Police, Jaipur, District Jaipur
         (Rajasthan).
3.       The Superintendent Of Police, Jaisalmer, District Jaisalmer
         (Rajasthan).
4.       Registrar, Revenue Board Ajmer, Gokhale Lane, Opp.
         Collectorate Office, Basant Vihar, Todarmal Marg, Civil
         Line, Ajmer (Rajasthan).
5.       District Collector, Jaisalmer (Land Revenue), District
         Jaisalmer (Rajasthan).
                                                                        ----Appellants
                                       Versus
Shiv Nath Singh S/o Shri Birdh Singh, Aged About 41 Years,
Village Sonu, Tehsil And District Jaisalmer (Rajasthan).
                                                                      ----Respondent


For Appellant(s)             :     Mr. B.L. Bhati, AAG.
For Respondent(s)            :     -----



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE BIPIN GUPTA

Order

26/09/2025

1. For the reasons stated, the application filed under Section 5

of the Limitation Act, is allowed. Accordingly, the delay of 143

days in filing the special appeal is condoned.

2. Mr. B.L. Bhati, learned Additional Advocate General

representing the appellants-State fairly submits that the order

under consideration was passed by the learned Single Judge while

relying upon the judgment in the cases of Avinash Gajna Vs.

(Uploaded on 26/09/2025 at 01:34:00 PM)

[2025:RJ-JD:43521-DB] (2 of 2) [SAW-932/2025]

State of Rajasthan & Ors. : S.B. Civil Writ Petition

No.12565/2020 decided on 30.05.2023 and prafull Mehta

(Dr.) Vs. State of Rajasthan & Anr. : S.B. Civil Writ Petition

No.3703/2012 and the special appeals filed thereagainst have

been dismissed by the Division Bench of this Court vide judgment

dated 22.03.2017 passed in D.B. Spl. Appl. Writ No.228/2014

(State of Rajasthan & Anr. Vs. Dr. Prafull Mehta) and the

judgment dated 05.04.2024 passed in D.B. Spl. Appl. Writ

No.73/2024 (State of Rajasthan & Ors. Vs. Avinash Gajna &

Ors.).

3. In view of the aforesaid and following the adjudication made

in the above referred judgments of the Division Bench of this

Court, the present special appeal stands dismissed.

(BIPIN GUPTA),J (DR.PUSHPENDRA SINGH BHATI),J

13-Zeeshan

(Uploaded on 26/09/2025 at 01:34:00 PM)

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