Rajasthan High Court - Jaipur
Union Of India & Ors vs G.R. Pushp & Anr on 3 July, 2015
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
DB Civil Writ Petition No.9489/2006
Union of India & ors
Vs.
G.R. Pushp & anr.
Date of Order :: 03/07/2015
PRESENT
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE J.K. RANKA
Mr. TP Sharma, counsel for the petitioners
Mr. PN Jatti, counsel for the respondent No.1.
Instant writ petition has been filed by the petitioner- Union of India assailing order of the Tribunal dt.19/09/2006.
It reveals from the order of the Tribunal that four Original Applications were decided by a common judgment dt.19/09/2006.
However, it has been informed that two writ petitions filed by the Union of India against the self same impugned common judgment of the Tribunal, bearing DB Civil Writ Petition No.422/2007 and 423/2007, have been dismissed by this Court vide order dt. 05/12/2007 & 18/03/2008 respectively.
Since the present writ petition arises from the self same common judgment, which came to be assailed by the Union of India in Civil Writ Petition No.422/2007 and 423/2007, which has been dismissed by the Court vide order dt. 05/12/2007 & 18/03/2008 respectively, in view thereof the present writ petition also stands dismissed accordingly in the light of the judgment passed by this Court (supra).
(J.K. Ranka), J. (Ajay Rastogi), J.
Raghu Certificate:All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed.
Raghu, Sr. PA.