SAJJAN KUMAR DHAKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submitted that the issue involved in this writ petition has been considered and decided by the Co- ordinate Bench of this court at Principal seat Jodhpur in the matter of Amit Swami & Ors. v. State of Rajasthan & Ors. (S.B.

(2.) Civil Writ Petition No.3959/2022 along with other connected matters) wherein on 27/5/2022, following order was passed:-

(3.) The parameters for exercise of the jurisdiction by this Court, qua the expert committee opinion, have been repeatedly laid down by the Hon'ble Supreme Court and Division bench of this Court. The principle laid down by the Hon'ble Supreme Court, the latest being in the case of Vikesh Kumar Gupta and Anr. v. State of Rajasthan and Ors. : (2021) 2 SCC 309 as followed by the Division Bench in Rajkamal Basitha v. Rajasthan High Court, Jodhpur and Ors. : D.B.C.W.P.