Laxmi Narayan vs State Of Rajasthan (2025:Rj-Jd:1185)
2025 Latest Caselaw 3979 Raj

Rajasthan High Court - Jodhpur

Laxmi Narayan vs State Of Rajasthan (2025:Rj-Jd:1185) on 8 January, 2025

[2025:RJ-JD:1185]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 416/2022

Laxmi Narayan S/o Shri Sharwan Kumar, Aged About 48 Years,
R/o Village - Mahajan, District-Bikaner (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Rural Development And Panchayati Raj Secretariat
         Rajasthan Jaipur.
2.       The Chief Executive Officer, Zila Parishad Bikaner District-
         Bikaner.
3.       The Vikash Adhikari, Panchayat Samiti Loonkaransar,
         District- Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. J.S. Bhaleria
For Respondent(s)            :     Ms. Neelam Sharma



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

08/01/2025

1. Both the learned counsels are ad idem that the controversy

herein is no more res integra as the same has been effectively

adjudicated by a Coordinate Bench of this Court vide judgment

rendered in Kanhiya Lal Nai vs. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.6469/2020, decided on 30.09.2022.

2. On a specific Court query, learned counsel for the respondent

has no objection if the present writ petition is disposed of in terms

of the aforesaid judgment.

3. In view of the aforesaid consensus between the counsels, the

instant petition is disposed of in same terms as the judgment in

Kanhiya Lal Nai, ibid.

[2025:RJ-JD:1185] (2 of 2) [CW-416/2022]

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

(ARUN MONGA),J 45-DhananjayS/-

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