JAY KUMAR KOTHARI Vs. KAILASH CHAND CHOUDHARY

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, the lawyers have been advised to refrain from coming to the Courts.

(2.) The petitioner has preferred these writ petitions claiming for the following prayers:-

(3.) The bone of contention is management of a public trust, in which certain entries have been challenged under Sec. 22 of the Rajasthan Public Trust Act, 1959. The Trust is registered with Devsthan Department, Udaipur.