Rajasthan High Court - Jodhpur
State & Ors vs Ravindra Lal Mehta on 20 February, 2014
Bench: Amitava Roy, Vijay Bishnoi
D.B. CIVIL SPECIAL APPEAL (WRIT) NO.944/2006
State of Rajasthan & Ors. V/S Ravindra Lal Mehta
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IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
JUDGMENT
D.B. CIVIL SPECIAL APPEAL NO.944/2006
State of Rajasthan & Ors. V/S Ravindra Lal Mehta
DATE OF JUDGMENT ::: 20.02.2014
PRESENT
HON'BLE THE CHIEF JUSTICE MR.AMITAVA ROY
HON'BLE MR.JUSTICE VIJAY BISHNOI
Mr. K.L. Thakur-AAG, for appellants-State.
Mr. Ravindra Singh, for respondent.
BY THE COURT:(PER HON'BLE THE CHIEF JUSTICE)
Heard learned counsel for the parties. It is submitted at the Bar that issues involved herein, are covered by the adjudication made by a Coordinate Bench of this Court in State of Rajasthan & Anr. V/s. Manohar Lal Jain (D.B. Civil Special Appeal No.269/2002) disposed of on 07.05.2002. The Hon'ble Apex Court has since dismissed the Special Leave Petition No.973/2003 against this decision vide order dated 31.01.2003.
The record reveals that the decision rendered in Manohar Lal Jain V/s. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.2525/1997) from which the aforementioned appeal has been preferred has since been followed by a number of writ petitions decided by this Court i.e. Kanheya Lal Sharma V/s. State of Rajasthan & D.B. CIVIL SPECIAL APPEAL (WRIT) NO.944/2006 State of Rajasthan & Ors. V/S Ravindra Lal Mehta 2 Ors. (S.B. Civil Writ Petition No.730/2003) decided on 18.09.2003 and also a Coordinate Bench in State of Rajasthan & Ors. V/s. Shri Sajjan Lal Mathur (D.B. Civil Special Appeal (Writ) No.17/2006).
In the above view of the matter, the instant special appeal is closed in the same lines as per the adjudication made by this Court as above.
(VIJAY BISHNOI), J. (AMITAVA ROY), CJ. Abhishek/-
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