STATE OF RAJASTHAN Vs. POONMA RAM

JUDGEMENT

(1.) The defects pointed out by the Registry are overruled.

(2.) The present review petition is directed against the order dtd. 25/3/2021, passed by this Court in writ petition filed by the respondent.

(3.) A perusal of the order under consideration reveals that though learned counsel for the petitioners had placed reliance on the judgment rendered in case of Sohanlal Mathur Vs. State of Rajasthan & Ors.: S.B.Civil Writ Petition No.3631/2008, decided on 17/11/2008, which has been affirmed by the Apex Court in SLP (Civil)No.14932/2012, while disposing of the writ petition, this Court has not given any finding about the petitioners' case being covered by the judgments relied upon and has only directed the present petitioner to consider respondent's representation in terms of the judgment rendered in the case of Sohan Lal (supra).