Rajjak Mohammad vs State And Ors. (2024:Rj-Jd:40472)
2024 Latest Caselaw 8624 Raj

Rajasthan High Court - Jodhpur

Rajjak Mohammad vs State And Ors. (2024:Rj-Jd:40472) on 27 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:40472]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2114/2018

                                   Rajjak Mohammad S/o Kamaruddin, aged about 59 years, R/o
                                   Opposite Mosque, Bhadsoda Tehsil Bhadesar District Chittorgarh.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.        State of Rajasthan through the Secretary of Rural
                                             Development    and    Panchayati Raj  Department,
                                             Government of Rajasthan, Jaipur.
                                   2.        Chief Executive Officer, Zila Parishad, Chittorgarh.
                                   3.        Development Officer, Panchayat Samiti Gangrar, District
                                             Chittorgarh.
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Zafar Khan.
                                   For Respondent(s)             :     Ms. Neelam Sharma, AGC.


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/09/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment dated 30.09.2022 rendered by a

Coordinate Bench of this Court in S.B. Civil Writ petition

No.6469/2020 (Kanhiya Lal Nai Vs. State of Rajasthan &

Ors.).

3. In view of the submissions made before this Court, the

present writ petition is allowed in terms of the judgment rendered

by a Coordinate Bench of this Court in the case of Kanhiya Lal Nai

(supra).

(VINIT KUMAR MATHUR),J 135-Shahenshah/-

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