Hanja Devi vs State Of Rajasthan
2022 Latest Caselaw 4943 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11837/2018

Hanja Devi

----Petitioner Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Bhanu Prakash Mathur For Respondent(s) : Mr. K.S. Rajpurohit, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

01/04/2022

Learned counsel for the petitioner is directed to serve a copy

of the petition on Mr. K.S. Rajpurohit, AAG regularly appearing on

behalf of the department.

Counsel for the petitioner submits that the controversy in

question is squarely covered by the judgment passed by this Court

in Govind Dan Charan Vs. State of Rajasthan (D.B. Special

Appeal (Writ) No.1068/2014), dated 17.12.2015.

Mr. K.S. Rajpurohit, AAG may seek his instructions and file

reply thereafter.

List the matter on 20.04.2022 after showing the name of Mr.

K.S. Rajpurohit, AAG in the cause list as counsel for the

respondents.

(REKHA BORANA),J

48-AnilKC/-

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