Rajasthan High Court - Jodhpur
State & Anr vs Narayan Nath & Ors on 10 October, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 870 / 2017
1. The State of Rajasthan Through Collector, District Bhilwara,
Rajasthan.
2. Vikas Adhikari, Panchayat Samiti Suwana, District Bhilwara
Rajasthan.
----Appellants
Versus
1. Narayan Nath S/o Bheru Nath, Resident of Naya Sameliya,
Tehsil & District Bhilwara, Rajasthan.
2. The Sarpanch, Gram Panchayat Aatum, Tehsil Bhilwara, District
Bhilwara, Rajasthan.
3. The Secretary, Gram Panchayat Aatum, Tehsil Bhilwara, District
Bhilwara, Rajasthan.
----Respondents
_____________________________________________________
For Appellant(s) : Mr. Manish Patel, AGC
For Respondent(s) : -
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment 10/10/2017 This appeal is barred by limitation from 91 days. Certain other defects too are pointed out by office but no care is taken to remove those also. It is further relevant to mention that no application is preferred to have condonation of delay in filing the (2 of 2) [SAW-870/2017] appeal. In absence of such application, this appeal cannot be entertained. Beside that learned Single Bench allowed the writ petition on basis of acceptance of proposal made by counsel for the petitioner. In view of whatever stated above, no interference is desirable.
The appeal is dismissed.
(VINIT KUMAR MATHUR) J. (GOVIND MATHUR) J.
Anil Kumar Choudhary