Saroj vs State Of Rajasthan (2024:Rj-Jd:54)
2024 Latest Caselaw 19 Raj

Rajasthan High Court - Jodhpur

Saroj vs State Of Rajasthan (2024:Rj-Jd:54) on 2 January, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:54]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 2176/2020

                                   1.       Saroj W/o Shri Indraj Jat, Aged About 35 Years, B/c Jat,
                                            R/o Gram Panchayat Bodwa, Tehsil Jayal, District Nagaur,
                                            Rajasthan.
                                   2.       Hema Ram Didel S/o Shri Heera Lal Jat, Aged About 55
                                            Years, B/c Jat, R/o Gram Post Didiya Kalla, Tehsil Jayal,
                                            District Nagaur, Rajasthan.
                                                                                          ----Petitioners
                                                                   Versus
                                   1.       State Of Rajasthan, Through Its Secretary, Rural
                                            Development       And    Panchayati     Raj     Department,
                                            Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
                                   2.       The Cheif 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. Rajpal Singh for
                                                                   Mr. Manish Tak



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/01/2024

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.

Accordingly, the writ petition is disposed of in same terms as

per order passed in Har Govind Singh Vs. State of Rajasthan

& Ors. ibid.

(VINIT KUMAR MATHUR),J 57-/Vivek/-

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