Rajasthan High Court - Jodhpur
Kalu Ram Rot vs State Of Raj. & Ors on 6 February, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1. S.B. CIVIL WRIT PETITION NO.11798/2010
(Kalu Ram Rot Vs. State of Rajasthan & Ors.)
2. S.B. CIVIL WRIT PETITION NO.11787/2010
(Ram Lal Baranda Vs. State of Rajasthan & Ors.)
3. S.B. CIVIL WRIT PETITION NO.11797/2010
(Kalu Ram Rot Vs. State of Rajasthan & Ors.)
S.B. CIVIL WRIT PETITION NO.11786/2010
(Basanti Lal Parghi State of Rajasthan & Ors.)
Date of Order : 06.02.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr. Harish Jangid for petitioner. Mrs. Sweta Mr. G.R. Kalla, Government Counsel. Mr. Tarun Joshi for respondents.
Learned counsel for parties submit that the controversy, involved in these writ petitions, has already been decided by this Court in S.B. Civil Writ Petition No.11424/2010 (Jagdish Meghwal Vs. State of Rajasthan & Ors.) on 27.11.2012.
In view of above statements, this writ petition is disposed of in terms of aforesaid order dated 27.11.2012.
[VIJAY BISHNOI],J.
Babulal/ 92 to 95