Chhoti Devi vs State Of Rajasthan
2021 Latest Caselaw 12267 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 1105/2019

Chhoti Devi W/o Late Shanti Lal, Aged About 48 Years, B/c Harijan, R/o Harijano Ka Bas, Pichiyak, Tehsil Bilara, District Jodhpur (Raj.).

----Petitioner Versus

1. State of Rajasthan through Secretary, Department of Local Self Bodies, Government of Rajasthan, Jaipur (Raj.).

2. The Director Cum Joint Secretary, Local Self Bodies, Department, Government of Rajasthan, Jaipur (Raj.).

3. The Executive Officer, Municipality, Bilara, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal. For Respondent(s) : Mr. Sunil Beniwal, AAG.

Dr. Pratistha Dave.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

05/08/2021

The case comes up on an application for disposal of this

petition in terms of judgment dated 02.04.2019 passed by this

Court in D.B. Civil Writ Petition No.16572/2018 (Anita & Ors. Vs.

State of Rajasthan & Ors.) along with the connected matters.

The parties are in agreement that controversy involved in the

present writ petition is squarely covered by the judgment

mentioned above.

(2 of 2) [CW-1105/2019]

The writ petition is allowed in terms of the judgment passed

by this Court in the case of Anita (supra).

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ 18-a.asopa/-

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