PURAN MAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on the applications filed on behalf of the respondents under Article 226(3) of the Constitution of India for vacation of the interim order dated 05.04.2021.

(2.) This writ petition has been filed by the petitioner with the following prayers:-

(3.) This court on 05.04.2021 passed the following order:-