Manoj Kumar Maharshi vs State Of Rajasthan
2021 Latest Caselaw 8043 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4992/2021

1. Manoj Kumar Maharshi S/o Shri Mahaveer Prashad, Aged About 45 Years, R/o Near Bhani Dhora, Ward No. 25, Ratangarh, District Churu (Raj.).

2. Nand Kumar Sharma S/o Shri Radhey Shyam Sharma, Aged About 49 Years, R/o Near Subedar Well, Ward No. 14, Sardarsahar, District Churu (Raj.).

3. Narendra Mishra S/o Shri Narayan Bihari Mishra, Aged About 52 Years, R/o Near Ashoka Cinema, Alwar (Raj.).

4. Narendra Kumar Sharma S/o Shri Banwari Lal Sharma, Aged About 49 Years, R/o V/p Burja, Tehsil Malekheda, District Alwar (Raj.).

5. Lila Ram Gupta S/o Shri Goverdhan Lal Gupta, Aged About 49 Years, R/o 4/37, Vivekanand Nagar, Sector No. 4, Alwar (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Ayurved And Indian Medicine, Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Department Of Ayurved Department, Rajasthan, Ajmer (Raj.).

3. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur, Karwar, Nagaur Road, Jodhpur Through Its Registrar.

----Respondents

For Petitioner(s) : Mr. P.S. Chundawat For Respondent(s) : Mr. M.D. Mehar

JUSTICE DINESH MEHTA

Order

23/03/2021

1. Mr. Mehar, learned counsel for the respondents, at the

outset, submits that the controversy involved in the present writ

(2 of 2) [CW-4992/2021]

petition has been decided vide Division Bench judgment dated

30.07.2019 passed in bunch of appeals led by D.B. Special Appeal

Writ no.673/2019; The State of Raj. & Ors. Vs. Daulat Ram & Ors.

2. Mr. Chundawat, learned counsel for the petitioners does not

controvert the facts and law aforesaid.

3. Following the judgment aforesaid, the present writ petition

is dismissed.

4. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J 101-Ramesh/-

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