GANGA RAM MALI Vs. STATE

JUDGEMENT

(1.) By way of present writ petition under Article 226 of the Constitution of India, the petitioner has sought following reliefs:

(2.) Learned counsel for the petitioner fairly submits that earlier writ petition bearing No.3233/2018 was preferred by the petitioner and writ petition bearing No.3599/1998 was preferred by the Municipal Baord Sujangarh and both the writ petitions were disposed of by a common order dtd. 15/7/2014, which is as under:-