Rajasthan High Court - Jodhpur
S.B.Civil Writ Petition No. 2781/2015 vs State Of Rajasthan And Others And on 6 May, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
1.S.B.CIVIL WRIT PETITION NO. 2781/2015
2.S.B.CIVIL WRIT PETITION NO. 2583/2015
3.S.B.CIVIL WRIT PETITION NO. 2621/2015
4.S.B.CIVIL WRIT PETITION NO. 2710/2015
5.S.B.CIVIL WRIT PETITION NO. 2816/2015
6.S.B.CIVIL WRIT PETITION NO. 2819/2015
7.S.B.CIVIL WRIT PETITION NO. 3546/2015
8.S.B.CIVIL WRIT PETITION NO. 3977/2015
9.S.B.CIVIL WRIT PETITION NO. 4425/2015
10.S.B.CIVIL WRIT PETITION NO. 4142/2015
11.S.B.CIVIL WRIT PETITION NO. 2186/2015
12.S.B.CIVIL WRIT PETITION NO. 2049/2015
13.S.B.CIVIL WRIT PETITION NO. 2172/2015
14.S.B.CIVIL WRIT PETITION NO. 2077/2015 Date of order : 6.5.2015 HON'BLE MR. JUSTICE SANDEEP MEHTA Mr. Hanuman Singh Choudhary, Mr. T.S.Rathore, Mr. Vikas Bijarnia and Mr. Ravindra Kumar for Mr. Sheetal Kumbhat, Mr. Vineet R. Dave, Mr. Awar Dan, Mr. Rameshwar Dave, Mr. J.S.Bhaleria, Mr. A.A.Sharma and Mr. R.R.Aankiya, for the petitioners.
Mr. S.S.Ladrecha, AAG with Mr. Vikas Choudhary, for the respondents.
<><><> 2 Learned Addl. Advocate General has placed on record, copy of the judgment dated 31.5.2012 passed by Hon'ble Single Judge at Jaipur Bench of this Court in a bunch of writ petitions led by S.B.Civil Writ Petition No. 6060/2012 decided on 31.5.2012 Aarti Bai Vs. State of Rajasthan and others and contends that the controversy involved in these writ petitions is squarely covered by the aforesaid decision, and therefore, the petitioners are not entitled to the relief claimed for in the writ petitions.
Faced with this situation, learned counsel for the petitioners state that they may be permitted to withdraw the writ petitions for the purpose of challenging the validity of the legislations which are detrimental to the petitioners' rights by filing writ petitions before the Division Bench.
Mr. Ladrecha, learned A.A.G. does not object to the said proposition.
Accordingly, the writ petitions are permitted to be withdrawn without prejudice to the right of the petitioners to challenge the legislations by filing writ petitions before the Division Bench. The stay applications stand disposed of. No order as to costs.
A copy of this order be placed in all the connected writ petitions.
(SANDEEP MEHTA), J.