Kripal Singh Son Of Shri Jai Singh Yadav vs State Of Rajasthan (2024:Rj-Jp:44509)
2024 Latest Caselaw 6308 Raj/2

Rajasthan High Court

Kripal Singh Son Of Shri Jai Singh Yadav vs State Of Rajasthan (2024:Rj-Jp:44509) on 23 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:44509]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 16533/2018

1.       Kripal Singh Son Of Shri Jai Singh Yadav, Aged About 45
         Years, Resident Of Shri Krishan Nagar, Tehsil Mundawar,
         District Alwar (Raj.) Ct No. 459.
2.       Som Datt Son Of Shri Sukhram, Aged About 45 Years,
         Resident Of Village And Post Bhungada Ahir, Tehsil
         Mundawar, District Alwar (Raj.) Ct No. 309.
3.       Ramkishan Son Of Shri Phool Chand, Aged About 47
         Years, Resident Of Village Jharaka, Post Harsoli, Tehsil
         Kotkasim, District Alwar (Raj.) Ct No. 1572.
4.       Sanjeev Kumar Yadav Son Of Shri Manga Ram, Aged
         About 41 Years, Resident Of Village And Post Shajapur,
         Tehsil Mundawar, District Alwar (Raj.) Ct No. 1514.
5.       Shabbir Son Of Shri Chhutta, aged about 41 years,
         Resident Of Village And Post Baghor, Tehsil Tijara, District
         Alwar (Raj.) Ct No. 1905.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Home, Govt. Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Tonk Road, Jaipur (Raj.)
3.       Financial Advisor, Police Head Quarter, Lal Kothi, Tonk
         Road, Jaipur (Raj.)
4.       The Superintendent Of Police, Alwar, District Alwar (Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr. Parmanand Paliwal with Mr. Ghanshyam Maharda For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/10/2024

[2024:RJ-JP:44509] (2 of 2) [CW-16533/2018]

Learned counsels for the respective parties submit that the

controversy involved herein is no more res integra and stands

resolved by a coordinate Bench judgment of this Court at Principal

Seat, Jodhpur passed in the case of Amar Singh versus State of

Rajasthan & Ors.: SB Civil Writ Petition No.3873/2019

decided on 20.12.2023. They, therefore, pray that the writ petition

may also be disposed of in similar terms.

Ordered accordingly.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/255

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