VEDPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The petitioners have preferred these writ petitions, in sum and substance, claiming the following relief:-

(3.) Learned counsel for the parties have drawn attention of this Court towards the order passed by this Court on 12/6/2020, which reads as under :-