LAWS(RAJ)-2022-3-31

MANJU DEVI Vs. STATE OF RAJASTHAN

Decided On March 15, 2022
MANJU DEVI Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Counsel for the petitioner submitted that the issue involved in this writ petition has been considered and decided by the Coordinate Bench of this court at Principal Seat Jodhpur in the matter of Kailash Kumar v. State of Rajasthan (S.B. Civil Writ Petition No.2505/2022) wherein on 23/2/2022, the following order was passed:-