Udai Lal vs State And Ors
2022 Latest Caselaw 9351 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7702/2014

Udai Lal S/o Devi Lal by caste Ahir, aged about 62 years, R/o Village Jetpura, Tehsil Vallabh Nagar, District Udaipur.

----Petitioner Versus

1. State of Rajasthan through Secretary, Panchayati Raj Department, Government of Rajasthan, Jaipur.

2. The District Collector, Udaipur.

3. The Tehsildar, Vallabh Nagar, District Udaipur.

4. The Gram Panchayat, Dharta through Sarpanch, Gram Panchayat, Dharta, Panchayat Samiti Bhinder, District Udaipur.

----Respondents

For Petitioner(s) : Mr. R.S. Chundawat For Respondent(s) : Mr. Manish Patel

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/07/2022 Learned counsel for the petitioner submits that the identical writ petition being S.B. Civil Writ Petition No.7446/2014 (Bhagadi Lal vs. State & Ors.) has been dismissed by this Court vide judgment dated 25/02/2022, therefore, in the same line, the present writ petition may also be dismissed.

Accordingly, the writ petition is dismissed in the light of judgment passed by this Court in Bhagadi Lal vs. State & Ors. (supra).

The stay application and other pending applications, if any also stand dismissed.

.(VINIT KUMAR MATHUR),J 41-SanjayS/-

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