Gopal Puri vs State Of Rajasthan ...
2023 Latest Caselaw 6273 Raj

[2023:RJ-JD:26796] (1 of 1) [CW-8186/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8186/2023

Gopal Puri S/o Shri Mangu Ji, Aged About 52 Years, R/o Village Sopura, Post Gurlan, Tehsil Asind District Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Chief Executive Officer, Zila Parishad, Bhilwara, Rajasthan.

3. The Development Officer, Panchayat Samiti Suwana, District Bhilwara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Mukesh Vyas For Respondent(s) : Mr. K.K. Bissa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 23/08/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered in a bunch of writ petitions led by

S.B. Civil Writ Petition No.18941/2018 (Gulam Rasool Bisayati Vs.

State of Rajasthan & Ors.) decided on 08.09.2022.

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

allowed in light of the judgment rendered by this Court in the case

of Gulam Rasool Bisayati (supra).

(VINIT KUMAR MATHUR),J 143-SanjayS/-

Powered by TCPDF (www.tcpdf.org)