GHANSHYAM GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Registry is directed to connect these matters together.

(2.) Learned Additional Advocate General, Mr. Anil Mehta, appears as caveator on behalf of the State and he has been supplied copy of the writ petition.

(3.) Issue notice to the respondent Nos.5 and 6, returnable on 12/1/2022. Notices be given 'dasti', if prayed.