STATE OF RAJASTHAN Vs. RAM KISHORE

JUDGEMENT

(1.) For the reasons stated in the application delay in filing the appeal is condoned.

(2.) Against the Division Bench judgment SLP(C) No. 36060/2017 State of Rajasthan v. Ram Prasadwas dismissed by the Supreme Court on 24/9/2018. The order passed by the Supreme Court records that neither there was sufficient cause to condone 436 days delay in filing the Special Leave Petition and even otherwise on merits the Supreme Court found no reason to entertain the Special Leave Petition.

(3.) Learned counsel for the appellants does not dispute that as regards the issues which arose in the four writ petitions have been dismissed vide impugned order the same were covered by the decision of this Court in Ram Prasad's case.