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PETITIONER: STATE OF RAJASTHAN

       Vs.

RESPONDENT: SEVA RAM & ORS.

DATE OF JUDGMENT:       02/02/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  JT 1996 (3)    37        1996 SCALE  (2)SP73

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Mr.  Medh,   Advocate  appears   for  respondent  No.1. Respondent Nos.2  and 3,  though served,  are not  appearing either in person or through counsel.      Leave granted.      The controversy  raised is covered by the order of this Court in  C.A. 3204/95 and batch dated 28.2 95 wherein delay was condoned and matters were remitted to the High Court for disposal along  with the  pending appeals  for  decision  on merits. Accordingly,  we set  aside the  order of  the  High Court and  remit this  matter to the High Court for disposal along with the pending appeals, if not already disposed of.      If they  are disposed  of, the ratio therein may govern the controversy in this appeal.      Appeal is disposed of in above terms. No costs.