AJEET SINGH SINGHVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order passed by the learned Single Judge on 16.4.2002 by which the Writ Petition No. 3948/97 filed by one Khumandas Rankawat stated to be a public interest litigation was dismissed by learned Single Judge finding no merit in it.

(2.) The present appellant has moved an application on 14.12.2001 to be impleaded him as a party in that writ petition to support the petitioner. While dismissing the writ petition, the learned Single Judge rejected the application of the present appellant also finding that he has no right in the plot in question.

(3.) The appeal is barred by 46 days. The application under section 5 of Limitation Act has been moved stating that since the appellant was not represented by lawyer be could not come to know about the order under challenge, therefore, he could not file the appeal within limitation.