Sukha Ram vs State Of Rajasthan And Anr. ...
2024 Latest Caselaw 7964 Raj

Rajasthan High Court - Jodhpur

Sukha Ram vs State Of Rajasthan And Anr. ... on 11 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:37851]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 8145/2017

                                   Sukha Ram S/o Shri Ramdeen, Resident Of Village Davoli Mithi,
                                   Tehsil Degana, District Nagaur
                                                                                                             ----Petitioner
                                                                            Versus
                                   1.       The     State      Of      Rajasthan         Through          The     Secretary,
                                            Department Of Home, Secretariat, Jaipur
                                   2.       Superintendent Of Police, Nagaur
                                                                                                          ----Respondents


                                   For Petitioner(s)              :    Mr. Yashpal Khileree
                                   For Respondent(s)              :    Mr. Ritu Raj Singh Bhati, GC
                                                                       with Mr. Raj Singh Bhati


                                         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 11/09/2024

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in batch of writ

petitions led by S.B. Civil Writ Petition No.2/2018 (Bhanwar

Singh Jakhad vs. State of Rajasthan & Ors), decided on

30.08.2024, whereby, the writ petitions were allowed.

Learned counsel for the respondent is not in a position to

dispute the submissions made by learned counsel for the

petitioner.

In view of the submissions made above, the present writ

petition is allowed in terms of the judgment rendered by this Court

in Bhanwar Singh Jhakad's case (supra).

(VINIT KUMAR MATHUR),J 264-SanjayS/-

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