Rajasthan High Court - Jodhpur
S.B.Civil Writ Petition No. 7908/2008 vs State Of Rajasthan Being S.B.Civil Writ ... on 17 March, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
1.S.B.CIVIL WRIT PETITION NO. 7908/2008
2.S.B.CIVIL WRIT PETITION NO. 7909/2008 Date of order : 17.3.2015 HON'BLE MR. JUSTICE SANDEEP MEHTA Mr. K.S.Yadav, for the petitioner. Mrs. R.R.Kanwar, G.C. for the respondent.
<><><> The petitioner's counsel relied on the judgment dated 28.11.2013 rendered by the Single Bench in the case of Kalu Ram Vs. State of Rajasthan being S.B.Civil Writ Petition No. 9144/2008 and urged that the controversy involved in the instant writ petition is squarely covered by the aforesaid Division Bench judgment.
Mrs. R.R.Kanwar, G.C. informs this Court that the aforesaid judgment dated 28.11.2013 rendered by the Single Bench in Kalu Ram's case has been challenged before the Division Bench by way of a special appeal.
The case is released from tied up category. List the matter after four weeks.
(SANDEEP MEHTA), J.
/Sushil/