SUMER SINGH JAT & ORS. Vs. STATE OF RAJASTHAN & ORS.
LAWS(SC)-2018-11-21
SUPREME COURT OF INDIA
Decided on November 16,2018

Sumer Singh Jat And Ors. Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are directed against the final judgments and orders passed by the High Court of Judicature for Rajasthan Bench at Jaipur in D.B. Special Appeal Writ Nos. 794/2017 dated 20.09.2017, 908/2017 dated 06.10.2017, 792/2017, 801/2017 and 815/2017 dated 25.10.2017, 826/2017 dated 27.10.2017, 816/2017 dated 01.11.2017, judgments and orders passed by the High Court of Judicature for Rajasthan Bench at Jodhpur in D.B. Special Appeal Writ Nos. 969/2017 dated 29.11.2017, 948/2017 dated 29.11.2017, 947/2017 dated 29.11.2017, 1069/2017 dated 06.12.2017, judgment and order passed by the High Court of Judicature for Rajasthan, Bench at Jaipur in D.B. Special Appeal Writ No. 1999/2017 dated 03.01.2018, judgments and orders passed by the High Court of Judicature for Rajasthan Bench at Jodhpur in D.B. Special Appeal Writ Nos. 202/2018 dated 22.01.2018, 196/2018 dated 22.01.2018 and 207/2018 dated 22.01.2018 whereby the High Court dismissed the appeals filed by the appellants herein.
(3.) Few facts need to be mentioned infra for disposal of these appeals.;


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