JASWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (Inward No. 01/2019) preferred on behalf of the petitioner for early hearing of the writ petition.

(2.) For the reasons mentioned in the application, the same is allowed.

(3.) With the consent of the learned counsel for the parties, the matter is being heard and decided finally today itself.