Balulal vs State And Ors
2022 Latest Caselaw 14557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 764/2017

Balulal S/o Shri Doulaji Gurjar, R/o Village Kishan Kareri, Tehsil Doongla, District Chhittorgarh (Raj.)

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary, Department Of Rural Development And Panchayati Raj., Secretariat, Rajasthan, Jaipur

2. The Chief Executive Officer Cum Additional District Project Coordinator, Egs, Zila Parishad Chhittorgarh

3. The Vikas Adhikari Cum Programme Officer, Panchayat Samiti, Doongla, Chittorgarh

----Respondents

For Petitioner(s) : Mr. J.S.Bhaleria. For Respondent(s) : Mr. K.K. Bissa.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/12/2022

Learned counsel for the parties are in agreement that the

controversy involved in the instant case is squarely covered by the

judgment of this court dated 09.10.2018 rendered in S.B.Civil

Writ Petition No.10912/2012 (Paru Devi V/s State of Raj.

and Ors.).

In view of the statement made before this court, the present

writ petition is disposed of in the same terms as in the case of

Paru Devi (supra).

(VINIT KUMAR MATHUR),J 44-AnilSingh/-

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