Rajasthan High Court - Jodhpur
Inder Singh & Anr vs State Of Raj. & Ors on 11 July, 2011
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
32 S.B.CIVIL MISC. WRIT PETITION NO.8706/2010
Inder Singh & Anr. Vs. State of Rajasthan & Ors.
Date of Order: 11th July 2011
HON'BLE MR. JUSTICE DINESH MAHESHWARI
Mr.Varun Goyal for the petitioners
...
BY THE COURT:
By way of this writ petition, filed only on 23.09.2010, the petitioners seek to question the order dated 13.01.2005 as passed by the Board of Revenue in Appeal No.LR/36/04/Bikaner allowing an application moved by the applicant for impleadment under Order I Rule 10 CPC.
It is submitted that the petitioners could not challenge the order earlier for the counsel having not informed and later on, after changing the counsel, the petitioners obtained certified copy and without delay filed the writ petition. The submissions do not inspire confidence particularly for the reason that the delay in challenging the order impugned is an inordinate one, of over 5½ years. Only on the ground of delay, this Court is disinclined to entertain this matter in the writ jurisdiction.
The petition stands rejected accordingly.
(DINESH MAHESHWARI), J.
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