BHIKAM SINGH AND ORS. Vs. COMMISSIONER AND ORS.

JUDGEMENT

(1.) THE order passed by the Commissioner, Devsthan Department dated 08.11.2010 has been challenged by this writ petition.

(2.) THE only ground urged during the course of arguments is that an application under Section 5 of the Limitation Act is not maintainable while appeal is filed under Section 22 of the Rajasthan Public Trust Act. The provisions of Section 22 of the Rajasthan Public Trust Act does not provide application of Section 5 of the Limitation Act for condonation of delay. Accordingly, the Commissioner, Devsthan Department wrongly condoned the delay in filing appeal. Hence, the order under challenge may be set aside. Other than aforesaid, no other argument has been raised.

(3.) LEARNED Counsel for Petitioner could not show that aforesaid objection was raised either in writing or orally before the Commissioner, Devsthan Department. Reply to the appeal has not been enclosed along with writ petition but shown to me for perusal during arguments. Therein also, no objection of the nature raised herein was urged before the Commissioner, Devsthan Department. In the light of aforesaid, Petitioner has raised question on application of Section 5 of Limitation Act for the first time before me.