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Kavita Sain vs The State Of Rajasthan ...
2024 Latest Caselaw 9189 Raj

Citation : 2024 Latest Caselaw 9189 Raj
Judgement Date : 21 October, 2024

Rajasthan High Court - Jodhpur

Kavita Sain vs The State Of Rajasthan ... on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:42876]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17557/2024

Kavita Sain D/o Shri Giriraj Prasad Sain, Aged About 43 Years,
Resident Of Village Shrichandpura, Tehsil Rajgarh, District Alwar,
Rajasthan.
                                                                      ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through The Secretary, Rural
         Development          And       Panchayati           Raj      Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       The Zila Parishad Alwar, Through Its Chief Executive
         Officer, Alwar, Rajasthan.
3.       The Block Development Officer, Panchayat Samiti Umrain,
         District Alwar, Rajasthan.
                                                                   ----Respondents


For Petitioner(s)         :     Mr. Manish Patel
For Respondent(s)         :     Mr. I.R. Choudhary, AAG assisted by
                                Mr. Kuldeep Singh Solanki



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/10/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in S.B. Civil Writ

Petition No.13204/2024 (Goverdhan Kumar V/s State of

Rajasthan & Ors.), and other connected matters decided on

23.09.2024.

3. In view of the submissions made before this Court, the

present writ petition is also disposed of in terms of judgment

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

[2024:RJ-JD:42876] (2 of 2) [CW-17557/2024]

4. The stay petition as well as other pending misc. applications,

if any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 68-/Arun P/-

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