Smt. Santosh vs The State Of Rajasthan ...
2023 Latest Caselaw 9069 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 2915/2020

1. Smt. Santosh W/o Shri Jhina Ram, Aged About 42 Years, By Caste Jat, R/o Village Post Silgaon, Tehsil Mundwa, District Nagaur, Rajasthan.

2. Mukesh S/o Shri Parsa Ram, Aged About 25 Years, By Caste Jat, R/o Village Lalap, Post Gonwa Kalla, Tehsil Mundwa, District Nagaur, Rajasthan.

----Petitioners

Versus

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

2. The Chief Executive Officer, Zila Parishad Nagaur, District Nagaur, Rajasthan.

3. The Block Development Officer, Panchayat Samiti Mundwa, District Nagaur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kuldeep Singh Solanki For Respondent(s) : Mr. Manish Tak

HON'BLE MR. JUSTICE ARUN MONGA Order

03/11/2023

Arguing counsel states that the present petition can be

disposed of in terms of order and judgment rendered in the case

of Har Govind Singh Vs. State of Rajasthan & Ors. in S.B.

Civil Writ Petition No. 13949/2015 being squarely covered

matter.

(2 of 2) [CW-2915/2020]

Accordingly, the writ petition is disposed of in same

terms as per order passed in Har Govind Singh Vs. State of

Rajasthan & Ors., ibid.

(ARUN MONGA), J 298-Ravi/ Divya

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