HARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, the lawyers have been advised to refrain from coming to the Courts.

(2.) Counsel for the parties jointly submit that the controversy involved in this petition is covered by order passed by this Court in bunch of writ petitions lead by Goverdhan Singh Parihar v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 4452/2019, decided on 10/11/2021), which reads as follows:-

(3.) In light of aforesaid submission, this present writ petition too is disposed of with a direction to the petitioner to file fresh representation within a period of 15 days from the date of obtaining certified copy of this order and such representation shall be considered by the concerned District Magistrate or any other competent Authority by passing a speaking order strictly in accordance with law within a period of 60 days keeping into consideration precedent law of Goverdhan Singh Parihar (supra).