Rajasthan High Court - Jaipur
Gopal Lal Kumawat vs State Of Raj & Ors on 4 March, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.2783/2011 Gopal Lal Kumawat Vs. State of Raj. & Ors. Date Of Order :: 04/03/2011 Hon'ble Mr. Justice Ajay Rastogi Mr. V.B. Srivastava, for petitioner.
Counsel submits that the controversy raised herein has been examined and finally decided by this Court in CWP-7245/2005 vide judgment dt.18.08.2008. Issue notice to the respondents along with a copy of this order as to why the instant petition may not be disposed of in the light of judgment (supra), returnable by four weeks. Notices may be given 'dasti', if desired. (Ajay Rastogi),J.
VS Shekhawat/-p.1 2783cw11Mar04Ntc.doc