Seema W/O Shri Sikandra vs The State Of Rajasthan
2023 Latest Caselaw 2397 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15978/2019

                                   Seema W/o Shri Sikandra
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Sikandra present in person For Respondent(s) : Mr. Rajesh Maharshi, AAG

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

27/02/2023

Matter comes up on an application for deciding the

instant writ petition in the light of the judgment dated 26.07.2022

decided by the Division Bench of this Court in the case of the

Commissioner, Jaipur Municipal Council, Jaipur and Anr. Vs.

Pragati and Anr. : D.B. Special Appeal Writ No. 1577/2019.

Perusal of the order dated 26.07.2022 indicates that

the issue involved in the instant petition is altogether different

from the issue decided by the Division Bench in the case of the

Commissioner, Jaipur Municipal Council, Jaipur (supra) and

the same is not applicable in the instant case.

Application stands dismissed.

List the matter for admission after four weeks.

(ANOOP KUMAR DHAND),J

MR/74

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