Babu Khan vs The State Of Rajasthan ...
2024 Latest Caselaw 4680 Raj

Rajasthan High Court - Jodhpur

Babu Khan vs The State Of Rajasthan ... on 24 May, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:23761]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 7999/2024

                                   Babu Khan S/o Allahdin Khan, Aged About 69 Years, R/o
                                   Sivanchi Gate Sindhiyon Ka Mohalla, Nadi Gali, Jodhpur,
                                   Rajasthan.
                                                                                                              ----Petitioner
                                                                          Versus
                                   1.       The State Of Rajasthan, Through The Secretary, Local Self
                                            Government, Government Of Rajasthan, Jaipur.
                                   2.       Director Of Local             Bodies,        Local         Self   Government,
                                            Rajasthan, Jaipur.
                                   3.       Jodhpur Municipal Corporation                    (South),         Through    Its
                                            Commissioner, Jodhpur.
                                   4.       Deputy     Commissioner And  Member     Secretary,
                                            Empowered Committee, Jodhpur Municipal Corporation
                                            (South), Jodhpur.
                                                                                                          ----Respondents


                                   For Petitioner(s)            :     Mr. Anirudh Purohit.
                                   For Respondent(s)            :     Mr. Sunil Purohit.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/05/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in the case of Ratisha Saboo

Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.4344/2024) decided on 07.05.2024.

For the self same reasons, the present writ petition is

disposed of in terms of the judgment passed by this Court in the

case of Ratisha Saboo (supra).

(VINIT KUMAR MATHUR),J 202-Shahenshah/-

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