Rajasthan High Court - Jaipur
Mukesh Kumar S/O Late Shri Surendra ... vs The State Of Rajasthan ... on 22 October, 2024
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2024:RJ-JP:44438]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3301/2021
1. Mukesh Kumar S/o Late Shri Surendra Kumar, Aged About
41 Years, R/o House No. 5, New Sabarmati Colony, Kota
(Raj.)
2. Smt. Anita W/o Shri Shailendra Nakwal, Aged About 38
Years, R/o B-303, Mahavi Nagar-I, Kota (Raj.)
3. Smt. Vimlesh Machal W/o Rajnarayan Machal, Aged About
45 Years, R/o Ismail Chowk, Valmiki Basti, Kota (Raj.)
4. Smt. Guddi Bai W/o Shri Mohal Lal, Aged About 43 Years,
R/o House No. 63, New Sabarmati Colony, Kota (Raj.)
----Petitioners
Versus
1. The State Of Rajasthan, Through Additional Chief
Secretary / Principal Secretary, Urban Development And
Housing Department (UDH), Govt. Of Rajasthan,
Secretariat, Jaipur.
2. The Director, Directorate Of Local Self Bodies, Govt. Of
Rajasthan, Civil Lines Phatak, Jaipur.
3. The Municipal Corporation (South), Commissioner, H.Q.
Kota Through Its Commissioner.
4. The Municipal Corporation (North), Commissioner, H.Q.
Kota Through Its Commissioner.
----Respondents
For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. G.S. Gill, AAG with Mr. S.P. Singh Rajawat, Assistant GC HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 22/10/2024 Learned counsels for the respective parties submit that the controversy involved herein is no more res integra and stands resolved by a Division Bench judgment of this Court dated (Downloaded on 23/10/2024 at 10:34:21 PM) [2024:RJ-JP:44438] (2 of 2) [CW-3301/2021] 25.10.2016 passed in the case of State of Rajasthan & Anr. versus Smt. Indira Devi: DB Civil Special Appeal (Writ) No.703/2016. They, therefore, pray that this writ petition may also be disposed of in similar terms.
Ordered accordingly.
Pending application(s), if any, also stands disposed of.
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