DEVKINANDAN MISHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Byway of this intra court appeal, appellant seeks to challenge correctness and validity of the order dtd. 1/12/2021 passed by learned Single Judge in SB Civil Writ Petition No.12908/2010 whereby the writ petition has been dismissed.

(3.) Learned counsel for the appellant would argue that learned Single Judge fell in error of law in dismissing the writ petition on the ground that the Division Bench while granting liberty vide order dtd. 26/11/2009 in DB Civil Special Appeal No.781/1998 did not set aside the order dtd. 11/2/1998 passed in the writ petition. His submission is that the order of the Division Bench clearly implies that the order of learned Single Judge was nullified and if such an interpretation is placed on the order of the Division Bench, the very purpose of grant of liberty would be completely nullified.