Rajasthan High Court - Jaipur
Ram Nivas Meena vs State Of Rajasthan & Ors on 29 October, 2015
Author: Mn Bhandari
Bench: Mn Bhandari
IN HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.15440/2015 Ram Nivas Meena versus State of Rajasthan & ors 29.10.2015 HON'BLE MR. JUSTICE MN BHANDARI Mr Sunil Kumar Saini for petitioner BY THE COURT:
Learned counsel prays for disposal of this writ petition with liberty to make a representation to the respondents in the light of the judgment of this court in the case of Pawan Kumar Bardiya & ors versus State of Rajasthan & anr, SB Civil Writ Petition No.8046/2008, decided on 18.8.2011. The representation aforesaid may be considered by the respondents in the light of the judgment supra.
In view of the limited prayer, writ petition is disposed of with liberty sought for. In case of representation along with the copy of the judgment supra, respondents are directed to consider the same in the light of the directions given in the judgment supra if it applies to the facts of this case. The representation would be decided by a speaking order.
(MN BHANDARI), J.
bnsharma All corrections made in judgment/ order have been incorporated in judgment/ order being emailed.
(BN Sharma) PS-cum-JW