State Of Rajasthan vs Smt. Kamlesh (2025:Rj-Jd:5373)
2025 Latest Caselaw 5520 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Smt. Kamlesh (2025:Rj-Jd:5373) on 28 January, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:5373]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                            JODHPUR
                                                       S.B. Civil Writ Petition No. 45/2025

                                   State Of Rajasthan, Through The Tehsildar, Tehsil Bali, District
                                   Pali.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.        Smt. Kamlesh W/o Shri Ajeet Singh, 186, Laxminagar,
                                             Poata C Rod, Jodhpur Through Power Of Attorney Holder
                                             Shri Ajeet Singh Charan S/o Dhokaldan Charan, R/o 186,
                                             Laxminagar, Poata C Rod, Jodhpur.
                                   2.        Devendra Singh S/o Himmat Singh, Khundala, Tehsil Bali.
                                   3.        Jaiveer Singh S/o Himmat Singh, Khundala, Tehsil Bali.
                                   4.        Rajendra Singh S/o Himmat Singh, Khundala, Tehsil Bali.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. S.S. Ladrecha, AAG assisted by
                                                                     Mr. D. S. Pidiyar
                                   For Respondent(s)           :     Mr. Ankur Mathur with
                                                                     Ms. Apurva Raj Mathur


                                         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 28/01/2025

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in S.B. Civil Writ

Petition No.17987/2024 (State of Rajasthan vs. Nishan Singh &

Ors.), decided on 10.01.2025.

In view of the above submissions, the present writ petition is

dismissed in terms of order passed by this Court in Nishan Singh's

case (supra).

(VINIT KUMAR MATHUR),J 399-SanjayS/-

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