Inder Chand Firoda vs State Of Rajasthan (2024:Rj-Jd:10770)
2024 Latest Caselaw 2165 Raj

Rajasthan High Court - Jodhpur

Inder Chand Firoda vs State Of Rajasthan (2024:Rj-Jd:10770) on 4 March, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:10770]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 5315/2020

                                   1.        Inder Chand Firoda S/o Shri Sukhdev, Aged About 42
                                             Years, By Caste Jat, R/o Village And Post Firod, Tehsil
                                             Mundwa, District Nagaur, Rajasthan.
                                   2.        Mahendra S/o Shri Deva Ram, Aged About 23 Years, By
                                             Caste Jat, R/o Village Khurkhurda Kallan, Post Jhujhanda,
                                             Tehsil Mundwa, Rajasthan.
                                                                                           ----Petitioners
                                                                    Versus
                                   1.        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 VINIT KUMAR MATHUR

Order

04/03/2024

1. 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. 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 100-/Vivek/-

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