HAMIR CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to the year 1998, and thus, listed under the category of "Oldest Cases for Early Disposal".

(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) The original petitioner (Hamir Chand), during pendency of the instant petition, has expired, and consequently, his legal representatives have been brought on record and arrayed as petitioners herein.