Karna Ram vs State Of Rajasthan (2024:Rj-Jd:25119)
2024 Latest Caselaw 4896 Raj

Rajasthan High Court - Jodhpur

Karna Ram vs State Of Rajasthan (2024:Rj-Jd:25119) on 30 May, 2024

                                   [2024:RJ-JD:25119]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     S.B. Civil Writ Petition No. 1288/2023

                                   Karna Ram S/o Shri Achla Ram, Aged About 36 Years, R/o Chila
                                   Nadi, Kanor, District Barmer.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Its Principal Secretary,
                                            Department Of Panchayati Raj Jaipur.
                                   2.       Government         Of     India,      Through         Ministry   Of   Rural
                                            Development, Krishi Bhawan, New Delhi.
                                   3.       State Of Rajasthan, Through Its Secretary, Department Of
                                            Panchayati Raj Jaipur.
                                   4.       District Collector, Barmer
                                   5.       Chief Executive Officer, Zila Parishad Barmer.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Shailendra Gwala.
                                   For Respondent(s)            :


                                                    HON'BLE MR. JUSTICE ARUN MONGA

Order

30/05/2024

1. Learned counsel for the petitioner submits that case of the

petitioner is squarely covered by judgment rendered by this Court

in the case of Laxman Singh v. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.11200/2020, decided on

09.11.2020.

2. The instant writ petition stands disposed of in terms of the

judgment ibid.

3. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 142-Rmathur/-

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