MAYA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On noticing the fact that in order dtd. 10/8/2021, operative portion has been recorded totally inconsistent with the finding of this Court, therefore, the matter has been listed today in "to be mentioned" category.

(2.) Learned counsel for the petitioners fairly submits for appropriate modification in the order.

(3.) In view of the legal finding of this Court in Para 7 of the order dtd. 10/8/2021, modified order is passed hereunder:-