DHANWANTRI GOSEVASHARM PATHMEDA, SANCHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As all the captioned petitions involve common questions of facts and law, they are being decided by the instant common order. However, for the purpose of clarity and brevity, the facts from SB Civil Writ Petition No. 4672/2018 : Shree Dhanwantri Gosevasharma Pathmeda v. State of Rajasthan and Ors. are being taken into consideration.

(2.) The petitioner - Society is operating a 'Gaushala' and is having a registration certificate issued under Sec. 5 of Rajasthan Gaushala Act, 1960.

(3.) The Central Government has allocated a fund known as State Drought Relief Fund. For the purpose of granting subsidy/support the State Government issued detailed guideline dtd. 1/5/2017 for allowing relief fund to various Gaushalas.