Rajasthan High Court - Jodhpur
Ganpat Ram vs State & Ors on 27 March, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1114 / 2015
Ganpat Ram S/o Shri Dhanna Ram Ji, Aged about 50 Years, R/o
VPO Khawapura, Via Pipar City, Tehsil Bhopalgarh, District
Jodhpur, Rajasthan
----Appellant
Versus
1. State of Rajasthan through the Secretary, Revenue (Group-III)
Department, Government of Rajasthan, Jaipur, Rajasthan
2. Principal Secretary, Department of Industries, Government of
Rajasthan, Jaipur, Rajasthan
3. Secretary, Mines (Group-II) Department, Government of
Rajasthan, Jaipur, Rajasthan
4. District Collector, Jodhpur, District Jodhpur, Rajasthan
5. Mining Engineer, Mines and Geology Department, Jodhpur,
Rajasthan
6. Vedanta Industries through its Director Shri Badri Lal Chouhan,
R/o Jodhpur Tower, Ground Floor, Dharam Narayan Ji Ka Hattha,
Jodhpur, Rajasthan
----Respondent
_____________________________________________________
For Appellant(s) : Mr. Sajjan Singh Rathore
For Respondent(s) : Mr. M.S. Singhvi, Senior Advocate, assisted
by Mr. Akhilesh Rajpurohit
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment 27/03/2017 This appeal was presented on 07.12.2015. On 15.12.2015 office pointed out certain defects including that the certified copy of the impugned order dated 22.09.2015 was not filed. The defect with regard to filing of certified copy of the order impugned was removed on 19.12.2015. The Limitation about (2 of 2) [SAW-1114/2015] filing of the appeal was then determined and it was noticed that the appeal is barred by limitation from 28 days. No application is preferred to have condonation of delay of 28 days in filing the appeal. The appeal is dismissed being barred by limitation. (VINIT KUMAR MATHUR)J. (GOVIND MATHUR)J. Pramod