ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the issue raised in the present writ petition is squarely covered by order passed by this Court in S.B. Civil Writ Petition No.5211/2021 (Dalpat Singh Chundawat Vs. Union of India & Ors.) decided on 18/7/2023. The said order reads as follows :-

(2.) On such joint submission made before this Court and upon perusal of record, this Court finds that the said judgment squarely applies to the fatual matrix of the present case.

(3.) In view of the submissions made, the present writ petition as well as the stay application, is allowed in the same terms.