Laxmi Narayan Bhargav vs State Of Rajasthan And Ors
2021 Latest Caselaw 18083 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1924/2017

Dr.deeraghram Ramsnehi

----Petitioner Versus State Of Rajasthan And Ors.

----Respondent Connected With

1. S.B. Civil Writ Petition No. 1190/2016

2. S.B. Civil Writ Petition No. 1449/2016

3. S.B. Civil Writ Petition No. 4892/2016

4. S.B. Civil Writ Petition No. 12341/2016

5. S.B. Civil Writ Petition No. 2132/2017

6. S.B. Civil Writ Petition No. 2322/2017

7. S.B. Civil Writ Petition No. 2394/2017

8. S.B. Civil Writ Petition No. 2399/2017

9. S.B. Civil Writ Petition No. 2400/2017

10. S.B. Civil Writ Petition No. 2401/2017

11. S.B. Civil Writ Petition No. 2421/2017

12. S.B. Civil Writ Petition No. 2571/2017

13. S.B. Civil Writ Petition No. 2724/2017

14. S.B. Civil Writ Petition No. 2906/2017

15. S.B. Civil Writ Petition No. 3008/2017

16. S.B. Civil Writ Petition No. 16300/2018

17. S.B. Civil Writ Petition No. 17218/2018

18. S.B. Civil Writ Petition No. 17324/2018

19. S.B. Civil Writ Petition No. 17327/2018

20. S.B. Civil Writ Petition No. 18614/2018

For Petitioner(s) : Mr. Rajesh Joshi, Sr. Advocate assisted by Mr. Anirudh Kothari Mr. Kuldeep Mathur Mr. DS Sodha Mr. Hukam Singh Mr. Rahul Vyas For Respondent(s) : Mr. Salman Agha for Mr. Anil Kumar Gaur, AAG

(2 of 2) [CW-1924/2017]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/12/2021

Learned counsel for the respondents has submitted that the

State Government will complete the exercise regarding recovery of

the excess amount, if any, paid to the petitioners within a period

of eight weeks from today.

It is further submitted that after completion of the said

exercise, the State Government shall submit a report to the effect

that as to which of the petitioner has received the excess amount

and which of the petitioner has not received any excess amount.

In view of the above statement made by learned counsel

Mr. Salman Agha for Mr. Anil Kumar Gaur, AAG, list these writ

petitions on 08.02.2022.

On that date, the State Government shall furnish a detailed

report.

Till the next date, interim orders shall continue.

(VIJAY BISHNOI),J

32-mohit/-

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