Darshan Singh Barath vs The State Of Rajasthan
2021 Latest Caselaw 48 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3019/2019

Darshan Singh Barath

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shreekant Verma (through VC) For Respondent(s) : Mr. K.K.Bissa (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

04/01/2021

The application for early listing of the matter is allowed.

The matter is taken up for orders.

Learned counsel for the respondents prays for time to file

reply to the writ petition.

Learned counsel for the petitioner submits that the issue

raised in the present writ petition is squarely covered by the

judgment in Dhanraj Meena v. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.12846/2017, decided on 15.01.2018.

Reply, if any, be filed by the respondents by the next date.

List on 27.01.2021.

(ARUN BHANSALI),J

105-Rmathur/-

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