ANITA SUTHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed for the following reliefs:

(2.) Learned counsel for the petitioner submitted that the petitioner was born in village Jaisinghpura, Moonjva, Tehsil Badi Sadri, Chittorgarh,

(3.) Inviting attention of the Court towards circular dtd. 4/7/2016, issued by the State Government, learned counsel for the petitioner argued that the respondents cannot deny grant of Special Bonafide Resident Certificate (TSP Area) to her. He prayed for a direction to the respondents to issue a TSP certificate.