Ashok Kumar Maru vs State Of Rajasthan (2025:Rj-Jd:2994)
2025 Latest Caselaw 4504 Raj

Rajasthan High Court - Jodhpur

Ashok Kumar Maru vs State Of Rajasthan (2025:Rj-Jd:2994) on 14 January, 2025

                                   [2025:RJ-JD:2994]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                  JODHPUR
                                                    S.B. Civil Writ Petition No. 903/2025
                                   Ashok Kumar Maru S/o Sohan Lal, Aged About 53 Years, Vpo
                                   Gangapur, Ward No.8, Behind Post Office Colony, Gangapur,
                                   Tehsil Sahada, District Bhilwara (Raj.)
                                                                                            ----Petitioner
                                                                    Versus
                                   1.      State Of Rajasthan, Through The Chief Secretary To The
                                           Government, Panchayati Raj And Rural Development
                                           Department, Jaipur.
                                   2.      Zila Parishad Sirohi, Through Its Chief Executive Officer,
                                           Zila Parishad District Bhilwara.
                                   3.      Vikas Adhikari, Panchayat Samiti Raipur, District Bhilwara.
                                   4.      Pradhan, Panchayat Samiti Raipur, District Bhilwara
                                   5.      Raghuveer Singh Jogras, President, Bjp Board, Raipur,
                                           District Bhilwara (Raj.)
                                                                                        ----Respondents


                                   For Petitioner(s)        :     Mr. Mukesh Vyas.
                                   For Respondent(s)        :     Mr. K.S. Solanki for
                                                                  Mr. I.R. Choudhary, AAG.



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

14/01/2025

1. In view of the detailed order passed S.B. Civil Writ Petition

No. 790/2025 : Udai Bhan Vs. State of Rajasthan & Ors., decided

on 14.01.2025, the instant writ petition is also disposed of in

same terms as the judgment ibid.

2. For detailed reasons, read judgment rendered therein.

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

(ARUN MONGA),J 128-Mohan/-

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