Chetna Meghwal vs State Of Rajasthan
2022 Latest Caselaw 11251 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12984/2022

Chetna Meghwal S/o Shri Moti Lal Meghwal, Aged About 30 Years, Resident Of Govla, Tehsil Girva, District Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector Udaipur, District Udaipur, Rajasthan.

2. Sub Divisional Officer, Girva, Tehsil Girva, District Udaipur.

3. Tehsildar Girva, Tehsil Girva, District Udaipur.

----Respondents

For Petitioner(s) : Mr. Bharat Shrimali

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

08/09/2022

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment of this Court passed in S.B. Civil Writ Petition

12947/2022 (Indra Meghwal Vs. State of Rajasthan & Ors.)

decided on 07.09.2022.

For the self same reasons, the present writ petition is also

disposed of with a direction to the petitioner to furnish a

representation along with the certified copy of the present order to

the Tehsildar concerned. On receipt of the same, the Tehsildar

concerned shall do the needful within a period of fifteen days.

(VINIT KUMAR MATHUR),J 343-nitin/-

Powered by TCPDF (www.tcpdf.org)