Jabbar Singh vs State Of Rajasthan ...
2023 Latest Caselaw 2594 Raj

[2023/RJJD/008221]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3750/2023

1. Jabbar Singh S/o Shri Ran Singh, Aged About 36 Years, R/o Village Borawas, Post Tilwara, Tehsil Pachpadra, District Barmer.

2. Dalraj Singh S/o Shri Gurditt Singh, Aged About 34 Years, R/o Ward No. 7, Dabli Vas Kutub, Vpo Dabli Rathan, District Hanumangarh (Raj.).

3. Pratap Singh S/o Shri Prahalad Singh, Aged About 36 Years, R/o Indali, Jhunjhunu, District Jhunjhunu.

4. Kuldeep Singh S/o Shri Shishupal Singh, Aged About 48 Years, R/o Vpo Dhamora, Udaipurwati, District Jhunjhunu.

----Petitioners Versus

1. State of Rajasthan, Through The Principal Secretary, Department of Rural Development and Panchayati Raj (Panchayati Raj), Government of Rajasthan, Jaipur, Rajasthan.

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

3. The Vikas Adhikari, Panchayat Samiti Tijara, District Alwar.

4. The Vikas Adhikari, Panchayat Samiti Bansur, District Alwar.

----Respondents

For Petitioner(s) : Mr. Ramesh Kumar For Respondent(s) : Mr. Piyush Bhandari

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

29/03/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in S.B. Civil Writ Petition

[2023/RJJD/008221] (2 of 2) [CW-3750/2023]

No.2863/2022 (Hoshiyar Singh & Ors. Vs. State of

Rajasthan & Ors.) decided on 23.05.2022.

In view of the submission made before this Court, the

present writ petition is disposed of in terms of Hoshiyar Singh's

judgment (supra).

(VINIT KUMAR MATHUR),J 42-Shahenshah/-

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