Smt. Lalita vs State Of Rajasthan ...
2023 Latest Caselaw 1880 Raj

[2023/RJJD/005797]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17054/2021

Smt. Lalita D/o Shri Dharam Singh, Aged About 38 Years, R/o- 47, Gandhi Nagar, Maata Ka Than, 80 Feet Road, Magra, Jodhpur (Raj.).

----Petitioner Versus

1. State of Rajasthan, through the Principal Secretary, Department of Finance, Government of Rajasthan, Jaipur.

2. The Principal Secretary, Department Rural Development and Panchayati Raj, Government of Rajasthan, Jaipur.

3. The Chief Executive Officer, Zila Parishad, Jalore.

4. The Development Officer, Panchayat Samiti-Ahore, District-Jodhpur.

----Respondents

For Petitioner(s) : Mr. Himmat Singh Shekhawat For Respondent(s) : Mr. Kamal Kishore Bissa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/02/2023

Learned counsel for the parties jointly submit that the

controversy involved in the instant writ petition is same as that of

the order passed by a Division Bench at Jaipur Bench of this

Hon'ble Court in DB Civil Writ Petition No.2963/2007 (Gopal

Kumawat Vs. State of Rajasthan & Ors.), decided on 29th July,

2015.

Learned counsel for the petitioner fairly submits that the SLP

against the said judgment is pending and interim order is

operating.

[2023/RJJD/005797] (2 of 2) [CW-17054/2021]

In light of the aforesaid submissions, the instant petition is

disposed of with a direction that the respondents shall be bound

by the judgment of the Hon'ble Apex Court for the present matter

also and the petitioner shall be given relief strictly in accordance

with the judgment passed by the Hon'ble Apex Court while

adjudicating the challenge to Gopal Kumawat (Supra).

All pending applications stand disposed of.

(VINIT KUMAR MATHUR),J 182-Shahenshah/-

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