Suresh Chandra vs State Of Rajasthan ...
2023 Latest Caselaw 5224 Raj

[2023/RJJD/017064]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18295/2022

Suresh Chandra S/o Shri Ganesh Lal Nai, Aged About 59 Years, Resident Of Village Bul, Tehsil Bhopalsagar, District Chittorgarh, Rajasthan.

----Petitioner Versus

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

2. Chief Executive Officer, Zila Parishad Chittorgarh, District Chittorgarh, Rajasthan.

3. Block Development Officer, Panchayat Samiti Bhopalsagar, District Chittorgarh, Rajasthan.

4. Gram Panchayat Bhopalsagar, Through Its Sarpanch, Tehsil Bhopalsagar, District Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Manish Patel For Respondent(s) : Mr. K.K. Bissa with Mr. G.S. Chauhan

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/05/2023

Heard learned counsel for the parties.

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

No.2034/1997 (Mahendra Singh & Navratan Lal Regar vs.

The State of Rajasthan & Ors.), decided on 21.10.2010.

[2023/RJJD/017064] (2 of 2) [CW-18295/2022]

Accordingly, the present writ petition is disposed of in terms

of the order passed in Mahendra Singh & Navratan Lal Regar

(supra).

(VINIT KUMAR MATHUR),J 154-SanjayS/-

Powered by TCPDF (www.tcpdf.org)