DURGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of counsel for the parties, the present writ petitions are heard finally and decided by this common order.

(2.) The present writ petitions have been filed seeking the following the relief:-

(3.) Learned counsel for the petitioners submits that the controversy involved in the present writ petitions is covered by the judgment of this court dtd. 21/2/2022 passed in a batch of writ petitions led by S.B.Civil Writ Petition No.3644/2019 (Chandra Devi V/s Union of India and Ors.) alongwith other connected matters.