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Smt. Nirmala Vishnoi vs State And Ors
2022 Latest Caselaw 13109 Raj

Citation : 2022 Latest Caselaw 13109 Raj
Judgement Date : 7 November, 2022

Rajasthan High Court - Jodhpur
Smt. Nirmala Vishnoi vs State And Ors on 7 November, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3283/2017 Smt. Shanta Devi

----Petitioner Versus State And Ors.

----Respondents Connected With

1. S.B. Civil Writ Petition No. 3275/2017

2. S.B. Civil Writ Petition No. 3280/2017

3. S.B. Civil Writ Petition No. 3281/2017

4. S.B. Civil Writ Petition No. 3282/2017

5. S.B. Civil Writ Petition No. 3284/2017

6. S.B. Civil Writ Petition No. 3285/2017

7. S.B. Civil Writ Petition No. 3287/2017

8. S.B. Civil Writ Petition No. 3288/2017

9. S.B. Civil Writ Petition No. 3289/2017

10. S.B. Civil Writ Petition No. 3290/2017

For Petitioner(s) : Mr. R.S. Saluja For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE MS. JUSTICE REKHA BORANA Order

07/11/2022

Learned counsel for the petitioners submits that the

controversy in question is covered by the judgment passed by

Hon'ble Apex Court in the case of Maniben Maganbhai Bhariya

v. District Development Officer Dahod & Ors. reported in AIR

2022 SC 2119.

Learned counsel for the respondents submits that reply to

the writ petition has been filed today. He prays for time to

complete his instructions regarding the aforesaid submission.

List the matters on 09.11.2022.

(REKHA BORANA),J 177 to 187-Sachin/-

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