Bhudev Sharma vs Municipal Council, Bikaner
2021 Latest Caselaw 15902 Raj

(1 of 2) [CW-12911/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12911/2021

Bhudev Sharma S/o Shri Karandev Sharma, Aged About 68 Years, R/o Vivek Nagar, Tehsil And District Bikaner.

----Petitioner Versus

1. Municipal Council, Bikaner, Through Its Executive Officer.

2. The Commissioner, Municipal Council, Bikaner.

3. The State Of Rajasthan, Through The District Collector District - Bikaner.

----Respondents

For Petitioner(s) : Mr. Pawan Singh For Respondent(s) : Mr. RDS Pidiyar for Mr. S. S. Ladrecha

JUSTICE DINESH MEHTA

Order

21/10/2021

Learned counsel for the parties are in agreement that the

issue involved in this writ petition is covered by a judgment of this

Court of Smt. Saroj Gupta & Anr. Vs. State of Rajasthan & Ors. in

S.B. Civil Writ Petition No.1929/2008 decided on 17.12.2012

wherein the Coordinate Bench is observed as under.

`"Learned counsel appearing for the parties submit that the controversy involved in this writ petition is covered by a decision of this Court dated 07.08.2012 rendered in S.B. Civil Writ Petition No.2344/89 (Smt. Savitri Devi Vs. Collector, Bikaner & Ors.).

Accordingly, this writ petition is also disposed of in the light of the decision of this Court in Smt. Savitri Devi's case (supra)."

(2 of 2) [CW-12911/2021]

In that view of the matter, the present writ petition stands

disposed of in view of the order passed by this Court in the order

of (Smt. Saroj Gupta & Anr.Vs. State of Rajasthan & Ors.) (supra).

(DINESH MEHTA),J

155-A.Arora/-

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