SHYOPAT SINGH BAJIGAR, Vs. STATE AND ORS.

JUDGEMENT

(1.) THE learned Counsel for the petitioners as well as the learned Counsel for the State submit that the issue raised in these writ petitions has already been answered in the judgment of this Court delivered in S.B. Civil Writ Petition No. 2579/09 -Devendra Kumar and Ors. v. The State and Ors. and 502 connected matters decided on 15.5.2009 and, thereafter, the Division Bench of the Rajasthan High Court at Jaipur dismissed the appeals preferred by the private parties, therefore, these writ petitions may also be decided in the light of the decision given in above S.B. Civil Writ Petition No. 2579/09 as well as in the light of the decision given in S.B. Civil Writ Petition No. 4652/09 and connected 632 writ petition decided on 8.5.2009.

(2.) IN view of the statement of both the learned Counsel for the parties, these writ petitions are also allowed in the following terms: