Rajasthan High Court - Jodhpur
State Of Rajasthan vs Smt. Kamlesh (2025:Rj-Jd:5373) on 28 January, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:5373]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 45/2025
State Of Rajasthan, Through The Tehsildar, Tehsil Bali, District
Pali.
----Petitioner
Versus
1. Smt. Kamlesh W/o Shri Ajeet Singh, 186, Laxminagar,
Poata C Rod, Jodhpur Through Power Of Attorney Holder
Shri Ajeet Singh Charan S/o Dhokaldan Charan, R/o 186,
Laxminagar, Poata C Rod, Jodhpur.
2. Devendra Singh S/o Himmat Singh, Khundala, Tehsil Bali.
3. Jaiveer Singh S/o Himmat Singh, Khundala, Tehsil Bali.
4. Rajendra Singh S/o Himmat Singh, Khundala, Tehsil Bali.
----Respondents
For Petitioner(s) : Mr. S.S. Ladrecha, AAG assisted by
Mr. D. S. Pidiyar
For Respondent(s) : Mr. Ankur Mathur with
Ms. Apurva Raj Mathur
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 28/01/2025 Learned counsel for the parties are in agreement that the controversy involved in the present writ petition is squarely covered by a judgment rendered by this Court in S.B. Civil Writ Petition No.17987/2024 (State of Rajasthan vs. Nishan Singh & Ors.), decided on 10.01.2025.
In view of the above submissions, the present writ petition is dismissed in terms of order passed by this Court in Nishan Singh's case (supra).
(VINIT KUMAR MATHUR),J 399-SanjayS/-
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