LAWS(RAJ)-2023-4-155

BAJRANG STONE ART Vs. STATE OF RAJASTHAN

Decided On April 17, 2023
Bajrang Stone Art Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) All these writ petitions involves common/identical issue for adjudication by this Court, thus, are being decided by a common order.

(2.) These writ petitions have been filed in sum and substance for the following reliefs :-

(3.) The petitioner-firm is engaged in the business of stone cutting.