Ramlal vs The State Of Rajasthan ...
2024 Latest Caselaw 9293 Raj

Rajasthan High Court - Jodhpur

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

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43194]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16953/2024

Ramlal S/o Lalu Baba, Aged About 35 Years, Resident Of Damgar
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
                                   Connected With
                S.B. Civil Writ Petition No. 16984/2024
Narendra Rathore S/o Mangilal Rathore, Aged About 35 Years,
Baba Colony, Behind Vinod Taukij, 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 cases is squarely covered by

judgment rendered by this Court in S.B. Civil Writ Petition

[2024:RJ-JD:43194] (2 of 2) [CW-16953/2024]

No.13292/2020:"Payal vs. State of Rajasthan & Anr." and

other connected matters decided on 02.08.2024.

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

petitions are allowed terms of the judgment rendered by this

Court in the case of Payal (supra).

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

shall also stand disposed of.

(VINIT KUMAR MATHUR),J 40 & 42-/Arun P/-

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