Rajasthan High Court - Jaipur
State Of Raj And Ors vs Rajesh Kumar Koli &Anr on 26 November, 2010
Bench: Arun Mishra, Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R D.B. Civil Special Appeal (W) No.04219 of 2009. With D.B. Civil Misc. Stay Application Inward No.10086 dt.25.05.2009 In S.B. Civil Writ Petition No.7204 of 2007. State of Rajasthan and Others VERSUS Rajesh Kumar Koli son of Shri Meva Ram Koli & Others Date of Order :::: 26.11.2010 Hon'ble The Acting Chief Justice Mr. Arun Mishra Hon'ble Mr. Justice Dalip Singh Mr. S.N. Kumawat, Counsel for the appellants **** By the Court :
Intra-court appeal is barred by 104-days. No sufficient ground has been made out so as to interfere in the instant intra-court appeal. Apart from that, there are subsequent development taken place and the State has acted upon on certain decisions in the instant case. We are not inclined to condone the delay. The application U/s.5 of the Limitation Act is dismissed. In consequence thereof, the appeal is dismissed being barred by limitation. The stay application also stands dismissed.
(Dalip Singh) J. (Arun Mishra) Actg. C.J.
Ashok