Rajasthan High Court - Jaipur
Bhori Lal Meena vs State Of Raj And Ors on 27 March, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 12736/2017
Bhori Lal Meena
----Petitioner
Versus
State Of Raj And Ors
----Respondent
For Petitioner(s) : Mr. Najeeb A Khan, Adv. For Respondent(s) : Mr. Hitesh Mishra, on behalf of Mr. R.B. Mathur, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 27/03/2019 Matter comes up on the misc. application No.1943/2019 for early listing of the case.
For the reasons stated/mentioned therein, the said application is allowed.
Counsel for the petitioner places reliance on the judgment passed by this Court in SBCWP No.16102/2016 [Dharmendra Kumar Sharma, Vs. His Excellency, Governor of State of Rajasthan & Ors.] and order passed in SBCWP No.13318/2016 [Bhori Lal Meena Vs. His Excellency, Governor of State of Rajasthan & Ors.].
List on 03.04.2019, as prayed.
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