GAURAV SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. S.P. Sharma, learned counsel for the petitioners submits that following three issues mentioned in the prayer clause No.3 be determined:

(2.) After hearing Mr. Sharma, learned counsel for the petitioners and upon perusal of the order dtd. 20/1/2020, this Court is of the view that the order under consideration is very clear. This Court has adjudicated petitioners' right, on the basis of the rival submissions and not on consent.

(3.) In view of the aforesaid, issues raised by the petitioners does not require any clarification.