Rajasthan High Court - Jodhpur
State Of Rajasthan & Anr vs Sawai Singh & Ors on 11 April, 2018
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 665 / 2018
1. State of Rajasthan Through Principal Secretary to Government,
Colonization and Sainik Kalyan Department, Jaipur (Rajasthan).
2. The Allotment Officer & Additional Commissioner, Colonization
Department, Bikaner (Rajasthan).
----Appellants
Versus
1. Sawai Singh S/o Bachhan Singh, Aged About 61 Years
2. Panney Singh S/o Bachhan Singh, Aged About 58 Years
3. Karan Singh S/o Bachhan Singh, Aged About 56 Years
4. Shyam Singh S/o Bachhan Singh, Aged About 55 Years, All the
Above Named Petitioners Are by Caste Rajpoot, R/o Village and
Post Khudania, Tehsil Surajgarh, District- Jhunjhunu, At Present
Residing Near RTO Office, BJS Colony, Jodhpur.
----Respondents
_____________________________________________________
For Appellant(s) : Mr. P.R. Singh, A.A.G.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA Order 11/04/2018 The instant special appeal has been filed by the appellant State against the order dated 25.3.2017 passed by learned Single Judge in S.B. Civil Writ Petition No.4173/2016 listed in defect category.
The office has pointed out certain defects including that of defect regarding limitation and not filing of the certified copy of the order impugned.
The controversy involved in this case is squarely (2 of 2) [SAW-665/2018] covered by the judgment rendered by this Court in DBSAW No.88/2018 (State of Rajasthan & Anr. Vs. Om Prakash & Ors.), decided on 05.02.2018. Therefore, this special appeal filed by the State of Rajasthan is hereby dismissed on merit while following the aforesaid judgment.
(RAMCHANDRA SINGH JHALA) J. (GOPAL KRISHAN VYAS) J. babulal/5