Rakesh vs State Of Rajasthan (2024:Rj-Jd:43027)
2024 Latest Caselaw 9184 Raj

Rajasthan High Court - Jodhpur

Rakesh vs State Of Rajasthan (2024:Rj-Jd:43027) on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:43027]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 17526/2024

                                   Rakesh S/o Mangi Lal, Aged About 30 Years, R/o Khandu Colony,
                                   District Banswara.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Secretary, Local Bodies,
                                            Govt. Of Rajasthan, Jaipur.
                                   2.       Director, Local Bodies, Govt. Of Rajasthan, Jaipur.
                                   3.       Municipal Council, Banswara, Through Its Commissioner.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Shreyash Ramdev.
                                   For Respondent(s)            :     Ms. Meenal Singhvi.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/10/2024

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 02.08.2024 rendered by this Court in a bunch of

writ petitions led by S.B. Civil Writ Petition No.13292/2020

(Payal Vs. The State of Rajasthan & Anr.).

In view of the submissions made before this Court, the

present writ petition is also allowed in terms of the judgment

rendered by this Court in the case of Payal (supra).

(VINIT KUMAR MATHUR),J 64-Shahenshah/-

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