Rajasthan High Court - Jaipur
Priyanka Rathore vs State (Panchyati Raj Dep )Anr on 10 April, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.2189/2013 Priyanka Rathore Versus State of Rajasthan & Anr. DATE OF ORDER : 10/04/2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Kamal Kant Vyas, for petitioner(s) ***
Learned counsel submits that the issue involved in the present matter has already been settled by this court in bunch of writ petitions led by Laxmi Kanwar & Anr. Vs. State of Rajasthan & Ors., S.B. Civil Writ Petition No.11119/2012, decided on 15.03.2013. The aforesaid writ petitions were decided after hearing both the parties. Petitioner(s) wants to make a representation to the respondents in the light of the judgment cited above.
In view of aforesaid, writ petition is disposed of with liberty as prayed for. In case of representation, respondents are directed to consider and decide the same. If it is covered by the judgment cited above, then to extend same benefits to the petitioner(s) as directed therein. In case it is not covered, petitioner(s) may be conveyed the same by a speaking order. This disposes of stay application also.
[M.N.BHANDARI], J.
FRBOHRA/2189CWP2013.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A