Raju Lal Purohit vs State Of Rajasthan (2024:Rj-Jd:41100)
2024 Latest Caselaw 8833 Raj

Rajasthan High Court - Jodhpur

Raju Lal Purohit vs State Of Rajasthan (2024:Rj-Jd:41100) on 8 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41100]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 16571/2022
Raju Lal Purohit S/o Bhanwar Lal Purohit, Aged About 45 Years,
R/o Village Chikalwas, Post Sanpon Ka Khera, Tehsil Nathdwara,
District Rajsamand (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati      Raj),      Government           Of        Rajasthan,   Jaipur,
         Rajasthan.
2.       Additional      Commissioner,             Rural       Development         And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       Chief       Executive      Officer,      Zila     Parishad       Rajsamand,
         Rajasthan.
                                                                      ----Respondents
                                 Connected With
                 S.B. Civil Writ Petition No. 17278/2022
Karn Singh Chahuan S/o Sajjan Singh Chauhan, Aged About 44
Years, R/o.Kala Khedi, Badlavali, Post Gunjol, Tehsil Nathdwara,
District Rajsamand (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati      Raj),      Government           Of        Rajasthan,   Jaipur,
         Rajasthan.
2.       Additional      Commissioner,             Rural       Development         And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       Chief       Executive      Officer,      Zila     Parishad       Rajsamand,
         Rajasthan.
                                                                      ----Respondents




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                                    [2024:RJ-JD:41100]                   (2 of 2)                    [CW-16571/2022]



                                   For Petitioner(s)         :     Mr. Pawan Singh Rathore
                                   For Respondent(s)         :     Mr. Manish Patel, AAG
                                                                   Ms. Mehali Mehta &
                                                                   Ms. Neelam Sharma, AGc



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/10/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petitions is squarely

covered by a judgment rendered by a Coordinate Bench of this

Court in Chandra Singh Rathore vs. State of Rajasthan & Ors.

(S.B. Civil Writ Petition No.16519/2022), decided on 10.11.2022.

In view of the submissions made before this Court, the

present writ petitions are disposed of in terms of the order passed

by this Court in the case of Chandra Singh Rathore (supra).

(VINIT KUMAR MATHUR),J 417-SanjayS/-

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