Shiv Lal Pandya vs State Of Rajasthan And Ors
2022 Latest Caselaw 12178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 15576/2017

Shiv Lal Pandya

----Petitioner Versus State Of Rajasthan And Ors.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki For Respondent(s) : Mr. Siddharth Mewara for Ms. Vandana Bhansali, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

10/10/2022

Learned counsel for the petitioner submits that the

controversy in the present matter is covered by the judgment

passed in the case of Govind Dan Charan vs. State of

Rajasthan & Ors.; D.B. S.A.W. 1068/2014.

Let a copy of the writ petition be served on learned

Additional Government Counsel Ms. Vandana Bhansali who

regularly appears on behalf of the respondent-Department.

Ms. Vandana Bhansali may complete her instructions

regarding the aforesaid submission.

List the matter on 18.10.2022.

Application for early hearing of the case is disposed of.

(REKHA BORANA),J 32-T.Singh, Abhishek/-

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