RAM NIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue involved in the present writ petition is covered by adjudication made in para-11 and 12 (Issue No.G and H) of the judgment dated 23.10.2020 rendered by Jaipur Bench of this Court in SB Civil Writ Petition No.8908/2020 (Lalit Kishore Vs. State of Rajasthan & Ors.) wherein the following conclusion was drawn by the Court :-

(2.) Learned counsel appearing for the respondents showing concern submit that the petitioners have filed joint writ petition without giving particulars as to when the concerned petitioner had applied for registration and when the fee was deposited. In absence of such details neither their application can be processed nor can their eligibility be determined.

(3.) Learned counsel are however not in position to dispute the above position of law relied by learned counsel for the petitioners.