State Of Rajasthan vs Fayaz Mohammad Nilgar ...
2023 Latest Caselaw 7929 Raj

[2023:RJ-JD:32563-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Spl. Appl. Writ No. 1367/2019

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

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

3. The Vikas Adhikari, Panchayat Samiti Shahpura, District Bhilwara.

----Appellants Versus

Fayaz Mohammad Nilgar S/o Chand Mohammad Nilgar, B/c Musalman, Resident Of New Abadi, Jahajpur Road, Shahpura, District Bhilwara, Rajasthan.

----Respondent

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

For Respondent(s) : Mr. K.P.R. Singh Deora

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

04/10/2023

Learned counsels for the parties are in agreement that the

controversy involved in the instant Special Appeal has already

been decided by the Division Bench of this Court vide judgment

dated 27.5.2022 passed in DB Civil Special Appeal (Writ)

No.180/2020 - State of Rajasthan & Ors. Vs. Ashok Kumar

Bishnoi and other connected appeals.

[2023:RJ-JD:32563-DB] (2 of 2) [SAW-1367/2019]

In view of the above, this Special Appeal is dismissed in view

of the judgment dated 27.5.2022 passed in DB Civil Special

Appeal (Writ) No.180/2020 - State of Rajasthan & Ors. Vs.

Ashok Kumar Bishnoi and other connected appeals.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

67-msrathore/-

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