STATE OF RAJASTHAN & OTHERS Vs. RAVINDRA SINGH

JUDGEMENT

(1.) Defects are over-ruled.

(2.) Mr. Dinesh Yadav, learned Additional Advocate General submitted that number of writ petitions were decided by common order by Single Bench and State preferred special appeals and all the special appeals, i.e. D.B. Civil Special Appeal No. 184/2012(State of Rajasthan & Others Vs. Hansram) and other 28 connected appeals were dismissed by Division Bench of this Court vide judgment dated 30.03.2012, while condoning the delay in filing the special appeals, therefore, delay in filing present special appeal may also be condoned and special appeal may be dismissed. Judgment dated 30.03.2012 passed in D.B. Civil Special Appeal No. 184/2012 is reproduced as under:

(3.) In view of above, delay in filing present special appeal is condoned. Application under Section 5 of the Limitation Act stands allowed. The special appeal is dismissed for the same reasons as mentioned in judgment dated 30.03.2012, reproduced above. Stay application also stands dismissed.