IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.1206 OF 2005

KISHORE RUNGTA ... APPELLANT(S)

VERSUS

STATE OF RAJASTHAN & ORS. ... RESPONDENT(S)

O R D E R

This appeal arises from the judgment of the Rajasthan High  

Court dated 20.12.2004 passed in Writ Petition No.6090 of 2004.

This appeal raises important questions of law.

We have carefully examined the impugned judgment of the  

Division Bench of the Rajasthan High Court.  The Division Bench of  

the High Court has noticed the contentions raised by the parties and  

the judgments cited at the Bar.  The Court, after noticing those  

questions of law and judgments, have not given its findings.  We do  

not have the benefit of the findings of the High Court.   

In this view of the matter, we are constrained to set  

aside the impugned judgment passed by the Division Bench of the High  

Court and remand the matter to the High Court for giving specific  

findings on the issues raised or may be canvassed by the learned  

counsel for the parties before the High Court.  

During  the  pendency  of  this  appeal,  number  of  

Interlocutory  Applications  have  been  filed.   For  ensuring  the  

expeditious  disposal  of  the  matter,  we  deem  it  appropriate  to  

dispose  of  all  those  applications  as  not  pressed,  except  

applications for  impleadment  of Kamal Morarka  and  Tonk District  

: 2 :

Cricket  Association  with  liberty  to  the  parties  to  file  any  

application for any interim relief, if it is so advised.

This appeal has been pending for over five years.  Apart  

from  that,  the  issues  raised  in  this  appeal  have  far  reaching  

implications.  Therefore, we request the Hon'ble Chief Justice of  

the High Court to ensure that this appeal is disposed of at an early  

date, in any event, within six months from the date of communication  

of this order.  Applications for impleadment of Kamal Morarka and  

Tonk District Cricket Association are allowed and these applicants  

are impleaded as respondent nos.6 and 7 respectively. We request the  

High Court to hear the appellant-Kishore Rungta and respondent nos.1  

to 7 herein and pass appropriate orders, in accordance with law.  

All questions of law raised are kept open. The Civil Appeal is disposed of accordingly, leaving the  

parties to bear their respective costs.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 20TH JANUARY, 2011