NARENDRA SINGH BHATI Vs. STATE
LAWS(RAJ)-1997-5-30
HIGH COURT OF RAJASTHAN
Decided on May 28,1997

NARENDRA SINGH BHATI Appellant
VERSUS
STATE Respondents

JUDGEMENT

V.S.KOKJE, J. - (1.) Heard on admission.
(2.) These are appeals from two petitions decided by the learned single Judge by two different orders of the same date.
(3.) S.B. Civil Writ Petition No. 3171/95 was initially filed by Shri Mohan Singh on whose death during the pendency of that petition his son Narendra Singh continued the petition as his legal representative after being brought on record. D.B. Civil Special Appeal No. 552/97 is an appeal challenging the order in S.B. Civil Writ Petition No. 3290/94. The other petition was filed by Narendra Singh Bhati in his personal capacity and against the order passed in this petition D.B. Civil Special Appeal No. 553/97 has been filed.;


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