Sanjay Soni And Anr vs State Local Self And Anr
2022 Latest Caselaw 11367 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5319/2011

Gajanand

----Petitioner Versus State Local Self And Anr

----Respondent Connected With

1. S.B. Civil Writ Petition No. 931/1999

2. S.B. Civil Writ Petition No. 3675/2008

3. S.B. Civil Writ Petition No. 9504/2009

4. S.B. Civil Writ Petition No. 9505/2009

5. S.B. Civil Writ Petition No. 9506/2009

6. S.B. Civil Writ Petition No. 732/2010

7. S.B. Civil Writ Petition No. 5710/2010

8. S.B. Civil Writ Petition No. 5711/2010

9. S.B. Civil Writ Petition No. 6809/2010

10. S.B. Civil Writ Petition No. 10001/2010

11. S.B. Civil Writ Petition No. 11502/2010

12. S.B. Civil Writ Petition No. 1154/2011

13. S.B. Civil Writ Petition No. 5180/2011

14. S.B. Civil Writ Petition No. 7291/2011

15. S.B. Civil Writ Petition No. 7631/2011

16. S.B. Civil Writ Petition No. 12522/2011

17. S.B. Civil Writ Petition No. 528/2012

18. S.B. Civil Writ Petition No. 1094/2012

19. S.B. Civil Writ Petition No. 1095/2012

20. S.B. Civil Writ Petition No. 4544/2012

21. S.B. Civil Writ Petition No. 4545/2012

22. S.B. Civil Writ Petition No. 7662/2012

23. S.B. Civil Writ Petition No. 10031/2012

For Petitioner(s) : Mr. Pushkar Tamini, Mr. Pawan Bhardwaj, Mr. Vikram Sharma, Mr. Harshit Bhurani, Mr. Rajesh Shah, Mr. S.L. Jain, Mr. Rakesh Chotia, Mr. Prateek Kumar Rohimat.

                               Mr. Shashank Sharma



                                                            (2 of 2)                                [CW-5319/2011]

                                   For Respondent(s)         :    Mr. Rajesh Parihar
                                                                  Mr. R.S. Saluja

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/09/2022

Learned counsel for the respondent submits that the

controversy involved in these cases is squarely covered by a

judgment of this Court passed in Anil Bhandari & Ors. vs. State

of Rajasthan & Ors, 2019(2) RLW 1524 (Raj.).

Learned counsel for the petitioners seeks some time to go

through the judgment.

Time prayed for is allowed.

List the matter tomorrow i.e. on 14/09/2022.

(VINIT KUMAR MATHUR),J 30-53/SanjayS/-

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