Rajasthan High Court - Jaipur
Pyar Singh Mali vs State Of Raj & Anr on 8 April, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.4876/2011 Pyar Singh Mali Vs. State of Raj. & Anr. Date Of Order :: 08/04/2011 Hon'ble Mr. Justice Ajay Rastogi Mr. Praveen Sharma, for petitioner.
Counsel submits that controversy raised in the instant petition has been examined and decided by this Court in CWP-1799/2011 (Ram Chandra Yadav & Anr. Vs. State of Raj. & Anr.) and other identical petitions vide judgment dt.28.03.2011. In the light of judgment (supra), instant petition stands disposed of and the petitioner is mutatis mutandis entitled for the same benefits in terms of judgment (supra). (Ajay Rastogi),J.
VS Shekhawat/-
4876cw11Apr08FnlDsps.doc