GEETESH KHANNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition in the nature of Public Interest Litigation, the petitioner has made the following prayers:-

(2.) No one has appeared to argue the matter. The respondents have filed a short reply on the aspect of maintainability of the writ petition with a pertinent contention that the controversy involved in this writ petition was under consideration of the High Court in D.B. Civil Writ Petition No. 15150/2021 filed by Mr. Bhanwar Singh and another identical Writ Petition No. 13782/2021 filed by Mr. Roshan Vyas. These two writ petitions have been decided by a common order dtd. 9/2/2022 concluding as below:-

(3.) As the controversy involved in the case at hand is 'ad idem', the instant writ petition is also disposed of in light of the observations made and directions given by this court in the case of Bhanwar Singh and Roshal Vyas (supra).