NAARU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioners has pointed out that the chak of the petitioners is situated in the tail of the Minor alongwith Chak 4G MLA Minor, which ends here. Learned counsel further submits that the tail cluster has been constructed and the total area of both the chaks i.e. 3G Badi and 4G is equal.