Anil vs The State Of Rajasthan ...
2024 Latest Caselaw 9281 Raj

Rajasthan High Court - Jodhpur

Anil vs The State Of Rajasthan ... on 22 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:43196]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Civil Writ Petition No. 16954/2024

                                   Anil S/o Shankarlal, Aged About 34 Years, Resident Of Khandu
                                   Colony, Banswara, Rajasthan.
                                                                                     ----Petitioner
                                                               Versus
                                   1.     The State Of Rajasthan, Through The Secretary,
                                          Department Of Local Self Government, Secretariat, Jaipur.
                                   2.     The Commissioner, Municipal Council, District Banswara,
                                          Rajasthan.
                                                                                 ----Respondents


                                   For Petitioner(s)              :    Mr. Sanjay Raj Pandit
                                   For Respondent(s)              :    Mr. P.R. Mehta



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/10/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

judgment rendered by a Co-ordinate Bench of this Court in S.B.

Civil Writ Petition No.9205/2020: "Smt. Niru vs. State of

Rajasthan & Anr." decided on 23.09.2024.

2. Learned counsel for the respondents is not in a position to

refute the submissions made by counsel for the petitioner.

3. In view of the submissions made above, the present writ

petition is allowed terms of the judgment rendered by the Co-

ordinate Bench of this Court in the case of Smt. Niru (supra).

4. Stay petition as well as other pending applications, if any,

shall also stand disposed of.

(VINIT KUMAR MATHUR),J 41-/Arun P/-

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