The Single Judge Bench of the Rajasthan High Court, comprising Justice Vinit Kumar Mathur in the case of Surya Jain v. State of Rajasthan and Others has issued notice to the Rajasthan Government on a petition refusing voting rights to women in election for membership in Shri Jain Shwetamber Nakoda Parshwanath Tirth Trust.
The Court heard both the parties and listed the matter on 19.01.23 for next hearing.
The Court also instructed the petitioners to serve a copy of the writ petition on the Standing counsel of the respondent Nos.1 to 3 in addition to the notices filed.
Case Details
Case:- S.B. Civil Writ Petition No. 19434/2022
Petitioner:- Surya Jain
Respondent:- State of Rajasthan & Ors.
Counsel for the Petitioner - Mr. Muktesh Maheshwar
Counsel for the Respondent - Mr. Ravi Bhansali
Judge: Justice Vinit Kumar Mathur
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