STATE OF RAJASTHAN Vs. DHEERAJ KUMAR

JUDGEMENT

(1.) The defects pointed out by the Registry are overruled.

(2.) The present review petition is directed against the order dtd. 17/9/2020, passed by this Court in writ petition filed by the respondents.

(3.) A perusal of the order under consideration reveals that though learned counsel for the petitioners had placed reliance on the judgment rendered in case of Ramesh Chand Saini & Ors. Vs. State of Rajasthan & Ors. : D.B. Civil Writ Petition No.4253/2019) and order dtd. 17/5/2018, passed in the case of Lekhraj Meena & Ors. Vs. State of Rajasthan & Ors. : S.B. Civil Writ Petition No.10692/2018, but the Court has not given its verdict about the applicability of the above referred judgments, considering that the petitioners had simply sought a liberty to make a representation before the authorities concerned to decide their rights in light of the judgments aforesaid.