SAHAB RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case comes up on an application preferred by the respondents for early hearing of the case.

(2.) The same is not opposed by the counsel for the petitioner.

(3.) For the reasons mentioned in the application the application for early hearing is allowed. With the consent of the learned counsel for the parties, the writ petition is taken up for final disposal today itself.