BIRDHI CHAND PEEPADA Vs. STATE AND ORS.

JUDGEMENT

(1.) Mr. Anand Sharma, for Petitioner.

(2.) COUNSEL submits that controversy raised herein has been decided by DB decision of this Court at principal seat Jodhpur in & bunch of others (State of Rajasthan v. Ramniwas Porwal Special Appeal (Writ) 208/06) on 13/12/07 (Per Hon. Mr. Rajesh Balia, J.), (2008(2) WLC 406) clarifying the position ad infra:

(3.) CONSEQUENTLY , writ petition is hereby disposed of with the direction to the Petitioner to make fresh representation within one month and if made, Respondent -authority is directed to pass appropriate orders in terms of DB decision in State of Rajasthan v. Ramniwas Porwal (supra)and communicate the decision within three months to Petitioner who if feels aggrieved, will be free to avail of remedy under law.