RAJKUMAR THAKUR Vs. FOREST DEPARTMENT

JUDGEMENT

(1.) Counsel for the petitioner submits that the present petition is squarely covered by the judgment passed by this Court in the case of Smt. Usha Jatthapi vs. Forest Department and Ors.(W.P No.6485/2019) decided on 6/11/2024.

(2.) Counsel for the State though opposes the prayer, however, could not distinguish the case of the petitioner with the case of Usha Jatthapi.

(3.) Considering the same, the present petition is disposed off in the light of the order passed in the case of Smt. Usha Jatthapi(supra).