Nathi Lal Jain vs State And Ors (2024:Rj-Jd:9766)
2024 Latest Caselaw 1897 Raj

Rajasthan High Court - Jodhpur

Nathi Lal Jain vs State And Ors (2024:Rj-Jd:9766) on 26 February, 2024

                                   [2024:RJ-JD:9766]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 1807/2016

                                   Nathi Lal Jain
                                                                                                           ----Petitioner
                                                                          Versus
                                   State And Ors
                                                                                                         ----Respondent


                                   For Petitioner(s)            :     Mr. Manoj Bohra.
                                   For Respondent(s)            :


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

26/02/2024

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in State of Rajasthan & Ors. Vs. Smt. Mohan

Kanwar Bhansali: D.B. Special Appeal Writ No.246/2019,

decided on 07.03.2019.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also allowed in same terms

as judgment ibid.

3. Consequential financial benefits of balance of the

reimbursement be disbursed to the petitioner within a period of 60

days from today.

(ARUN MONGA),J 167-Sumit/-

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