Gram Seva Sahakari Samiti Ltd vs State Of Rajasthan Through ...
2022 Latest Caselaw 4709 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 227/2022

                                   Gram Seva Sahakari Samiti Ltd.
                                                                                                       ----Petitioner
                                                                       Versus
                                   State Of Rajasthan Through Principal Secretary & Ors.
                                                                                                    ----Respondents

                                   For Petitioner(s)           :   Mr. R. M. Jain
                                   For Respondent(s)           :   Mr. Abdul Mujeeb Khan for
                                                                   Mr. Hari Barath, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/07/2022

The matter has come up on an application (2/2022) filed by

the petitioner praying therein for disposal of the writ petition in

the light of orders passed allegedly in identical matters.

The orders sought to be relied upon are not appended with

the application barring one order which is appended as Annexure-

5 with the writ petition.

Learned counsel for the respondents disputes that the

controversy involved herein stands covered by the orders sought

to be relied upon by the learned counsel for the petitioner.

In view thereof, this writ petition cannot be disposed of

without appreciating its merit and the facts and circumstances in

which the judgments sought to be relied upon by the petitioners

were rendered.

In view thereof, the application is dismissed.

(MAHENDAR KUMAR GOYAL),J

Sudha/50

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