State Of Raj vs Shri Prabhu Lal Khatikandors ...
2024 Latest Caselaw 6008 Raj/2

Rajasthan High Court

State Of Raj vs Shri Prabhu Lal Khatikandors ... on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41320]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 52/2016

                                    The State of Rajasthan through its Principal Secretary, Home
                                    Department, Secretariat, Government of Rajasthan, Jaipur
                                                                                                          ----Petitioner
                                                                          Versus
                                    1. Shri Prabhu Lal Khatik son of Shri Narain Lal Ji, Resident of
                                    Gol Pyau, Chittorgarh, Distt. Chittorgarh (now deceased)
                                    through his legal heirs:-
                                    1/1. Smt. Kamla W/o Late Shri Prabhu Lal Khatik, resident of
                                    Silawati Mohalla, Near Sunaro Ki Kui, Nimbahera, District
                                    Chittorgarh
                                    1/2. Shri Sanjay S/o Late Shri Prabhu Lal Khatik, resident of
                                    Silawati Mohalla, Near Sunaro Ki Kui, Nimbahera, District
                                    Chittorgarh
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Parth Sharma Mr. Vinod Kumar Gupta, AGC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/09/2024

Learned counsel for the petitioner fairly submits that the

controversy involved herein is no more res integra and stands

decided against the State by the order of this Court dated

25.09.2024 passed in the case of Om Prakash Meena versus

The State of Rajasthan & Ors.: SB Civil Writ Petition

No.15314/2024 and another connected matter.

In view thereof, this civil writ petition is also dismissed.

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

(MAHENDAR KUMAR GOYAL),J

Manish/12

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