MADAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the parties are in agreement for disposal of the present writ petition at this stage.

(3.) Learned counsel for the petitioner relies upon the order dtd. 7/3/2018 passed by this Court in a bunch of writ petitions led by S.B. Civil Writ Petition No.2018/2015 (Smt. Shanti Devi Vs. State of Rajasthan and Anr.) and urges that since the controversy involved in the case at hand is same, therefore, identical directions be issued in this case as well.