Ummed Singh Choudhary vs State Home Departmentors ...
2024 Latest Caselaw 5782 Raj/2

Rajasthan High Court

Ummed Singh Choudhary vs State Home Departmentors ... on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:38946]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                       S.B. Civil Writ Petition No. 61/2018

Ummed Singh Choudhary S/o Shankar Lal Jat, aged about 28
years, R/o Village Hajipura, Post Chougai, Tehsil Peeplu, District
Tonk, Rajasthan.
                                                                                   ----Petitioner
                                              Versus
1.        The      State       Of       Rajasthan         Through          Secretary,          Home
          Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2.        The Director General Of Police, Police Head Quarter, Tonk
          Road, Jaipur.
3.        The Superintendent Of Police, Tonk, Rajasthan.
4.        The Block Development Officer, Panchayat Samiti Niwai,
          District Tonk.
                                                                              ----Respondents

For Petitioner(s) : Mr. Aamir Khan for Mr. Ram Pratap Saini For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit Mr. Vinod Kumar Gupta, AGC with Ms. Karishma Soni

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved

by a Division Bench order of this Court dated 05.04.2024 passed

in the case of State of Rajasthan & Ors. Vs. Vinod Kumar

Meena & Anr.: DB Special Appeal Writ No.61/2024 and other

connected matters and pray for disposal of the instant writ

petition in terms thereof.

Ordered accordingly.

(D.B. SAW/721/2023 has been filed in this matter. Please refer the same for further orders)

[2024:RJ-JP:38946] (2 of 2) [CW-61/2018]

The compliance in terms thereof be made within a period of

three months from the date of communication of this order.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/s-608

(D.B. SAW/721/2023 has been filed in this matter. Please refer the same for further orders)

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