BALWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) "Speculative", "avoidable" categorisation of this litigation, would be most apt and fair, though interestingly enough "Categorisation'' is under challenge.

(2.) The categorisations of the cities of Sri Ganganagar, Bikaner and Udaipur, have come into 'fumes' and 'fire' in this bunch of writ petitions, which are in all 310, in number. The affluent city of Sri Ganganagar has got the largest number of writs, there being 288, whereas there is only one writ of Udai-pur City, and 21 writs of Bikaner.

(3.) On a joint request of the learned counsel for the petitioners and the learned Additional Advocate General, Shri Ashok Mathur, I have heard the cases altogether and, their prayer for deciding all the writs by a common judgment being fair and reasonable, is accepted.