Ashok Kumar Vyas vs The State Of Rajasthan ...
2024 Latest Caselaw 8570 Raj

Rajasthan High Court - Jodhpur

Ashok Kumar Vyas vs The State Of Rajasthan ... on 26 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:40194]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 4606/2023

                                   Ashok Kumar Vyas S/o Shri Hadman Ram, Aged About 54 Years,
                                   R/o V.p.o. Nokha Gaon, Tehsil - Nokha, District Bikaner (Raj.).
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       The     State      Of     Rajasthan,         Through        The   Secretary,
                                            Department Of Rural Development And Panchayati Raj,
                                            Secretariat, Govt. Of Rajasthan, Jaipur.
                                   2.       The Chief Executive Officer, Zila Parishad, Bikaner.
                                   3.       The Vikas Adhikari, Panchayat Samiti Nokha, District -
                                            Bikaner.
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Jitendra Kumar Bhaleria
                                   For Respondent(s)             :     Mr. Manish patel, AAG


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 26/09/2024

1. Learned counsel or the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in the case of Roop Chand @ Rupa Ram Vs. State &

Ors. : SB Civil Writ Petition No.958/2005, decided on

05.05.2008.

2. In view of the aforesaid consensus between learned counsel for

the parties, the present petition is also disposed of with joint

consent in same terms as judgment ibid.

3. Pending application(s), if any, shall also stand disposed of.

(VINIT KUMAR MATHUR),J 412-SanjayS/-

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