State Of Rajasthan vs Himanshoo Mehta
2023 Latest Caselaw 269 Raj

(1 of 1) [SAW-621/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 621/2022

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

2. The Zila Parishad, Bikaner, Through Its Chief Executive Officer.

3. The Block Development Officer, Panchayat Samiti, Bikaner.

----Appellants Versus Himanshoo Mehta S/o Shri Vijay Kumar Mehta, Aged About 32 Years, Resident Of 8 C/23 Jnv Colony, Bikaner (Raj.)

----Respondent

For Appellant(s) : Mr. Sunil Beniwal, AAG For Respondent(s) : --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MS. JUSTICE REKHA BORANA

Order

09/01/2023

Shri Beniwal, learned AAG candidly concedes that identical

special appeal being D.B. Special (Writ) No.1410/2019 (State of

Rajasthan & Ors. vs. Mohammad Umer Rangrej) has been

dismissed by Coordinate Division Bench of this Court vide

judgment dated 22.11.2021.

In view of the above submission, without recording separate

reasons, the instant intra court appeal is also rejected in light of

the Judgment dated 22.11.2021.

(REKHA BORANA),J (SANDEEP MEHTA),J 4-Tikam/-

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