Ranveer Singh vs The State Of Rajasthan
2023 Latest Caselaw 647 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Civil Writ Petition No. 181/2021

Ranveer Singh S/o Sh. Gulab Singh, Aged About 31 Years,
Resident Of Reserve Police Line, Jalore.
                                                                     ----Petitioner
                                     Versus
1.      The   State      Of     Rajasthan,         Through        The   Secretary,
        Department Of Home Affairs, Government Of Rajasthan,
        Jaipur.
2.      The Director General Of Police (Headquarter), Jaipur.
3.      The Superintendent Of Police, Jalore.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sushil Solanki
For Respondent(s)          :     Mr. Kailash Choudhary for
                                 Mr. Manish Vyas, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

17/01/2023

     This writ petition under Article 226 of the Constitution of

India has been preferred claiming the following reliefs:


     "i) by an appropriate order or direction, the impugned
     order dated 15.12.2020 (Annex.2) may kindly be
     declared illegal and be quashed and set aside.
     ii) Any other appropriate order or direction which this
     Hon'ble Court considers just and proper in the facts
     and circumstances of the present case, may kindly be
     passed in favour of the petitioner.
     iii) Cost of the writ may be awarded to the petitioner."

     Learned counsel for the parties fairly submit that the

controversy is squarely covered by the judgment rendered by a

coordinate Bench of this Hon'ble Court in Subhash Chandra Vs.

                      (Downloaded on 18/01/2023 at 11:43:12 PM)
                                                                               (2 of 2)                [CW-181/2021]



                                   State     of   Rajasthan     &      Ors.      (S.B.      Civil   Writ   Petition

                                   No.10353/2021) on 03.09.2021.

                                           In light of the aforesaid judgment, the present petition

                                   stands allowed. The impugned order dated 15.12.2020 (Annex.2)

                                   is hereby quashed and set aside. All pending applications stand

                                   disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

60-Zeeshan

Powered by TCPDF (www.tcpdf.org)