JITENDRA DEWASI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submits that the issue raised in the present writ petition is similar to the issue raised in CWP No.12555/2022 and other connected matters.

(2.) Counsel for the respondent State prays for time to file reply.

(3.) In SBCWP No.12555/2022 : Ashwin Patidar and Ors. v. State of Rajasthan and Ors., by order dtd. 13/10/2022 it has been directed as under: