Lalit Kumar Patidar vs State Of Rajasthan
2022 Latest Caselaw 10717 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 10726/2022

Lalit Kumar Patidar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sunil Choudhary

HON'BLE MS. JUSTICE REKHA BORANA Order

22/08/2022

Learned counsel for the petitioner submits that the issue in

question is squarely covered by a judgment in Manoj

Khandelwal & Ors. vs. State of Rajasthan & Ors. : S.B. Civil

Writ Petition No.7283/2014 decided on 16.07.2014 at Jaipur

Bench. The said judgment has been followed in Hariman Lal

Meena Vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No.4840/2022 decided on 12.04.2022.

Learned counsel for the petitioner is directed to serve a copy

of the writ petition as well as copies of the said judgments on

Mr. K.K. Bissa, the counsel who regularly appears on behalf of the

respondent-Department.

Mr. Bissa may complete his instructions.

List the matter on 25.08.2022 along with S.B. Civil Writ

Petition No.11217/2022.

(REKHA BORANA),J 93-T.Singh/-

Powered by TCPDF (www.tcpdf.org)