ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The delay in filing the appeals is condoned. Accordingly, the applications for condonation of delay are allowed.

(2.) With the consent of learned counsel for the parties, the matter is taken up today itself and heard finally at this stage.

(3.) The present batch of special appeals arise out of common judgment dtd. 14/9/2018 passed by learned Single Judge in batch of writ petitions, therefore, they are being decided by this common judgment.