Rajasthan High Court - Jodhpur
State Of Rajasthan vs Bhagirath Singh on 8 March, 2019
Bench: Pradeep Nandrajog, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Spl. Appl. Writ No. 1923/2018
State Of Rajasthan
----Appellants
Versus
Bhagirath Singh
----Respondents
For Appellant(s) : Mr. Sunil Beniwal, AAG.
For Respondent(s) : Mr. Pawan Singh Rathore.
HON'BLE THE CHIEF JUSTICE MR. PRADEEP NANDRAJOG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 08/03/2019 Civil Misc. Application No.1/2018:
1. For the reasons stated in the application delay in filing the appeal is condoned.
2. The application is disposed of.
Special Appeal (Writ) No.1923/2018:
1. Writ petition filed by the respondents was disposed of after appellants were served but without giving opportunity to the appellants to file a reply to the writ petition.
2. The appeal is accordingly disposed of setting aside impugned order dated 06.03.2018. S.B.C.W.P. No.15386/2017 filed by the respondents is restored for adjudication afresh with a direction that the learned Single Judge will grant appellants an opportunity to file a reply. Thereafter, hearing the parties and considering the documents filed as annexures to the writ petition, the case be decided on merits.
(Dr.PUSHPENDRA SINGH BHATI),J (PRADEEP NANDRAJOG),CJ 3-Ashutosh/-
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