LRS OF LADU 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.) Learned counsel for the parties jointly submit that the controversy involved in the present writ petition is no more res-integra, as it is covered by the judgment rendered by this Court in the case of LRs of Darshan Singh and Ors. Vs. State of Rajasthan and Anr. (S.B. Civil Writ Petition No.17666/2019), decided on 28.01.2020. The order dated 28.01.2021 reads as under :-

(3.) In view of the amendment made in the Rules, submissions have been made that the respondents have already initiated action based on the amended provisions and that the petitioners may approach the allotting authority, who will take into consideration the case of the petitioners and after following the due procedure, in case the petitioners are found entitled, the allotment shall be made to them.