KOMAL KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Above-numbered S.B. Civil Writ Petition no. 2229 of 2023, S.B. Civil Writ Petition no. 3368 of 2023, S.B. Civil Writ Petition no. 3366 of 2023 and S.B. Civil Writ Petition no. 2907 of 2023, under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(2.) Above-numbered S.B. Civil Writ Petition no.10855 of 2022, S.B. Civil Writ Petition no. 12065 of 2022, S.B. Civil Writ Petition no. 14442 of 2022 and S.B. Civil Writ Petition no. 1099 of 2023 under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(3.) As regards S.B. Civil Writ Petition no. 2229 of 2023, S.B. Civil Writ Petition no. 3368 of 2023, S.B. Civil Writ Petition no. 3366 of 2023 and S.B. Civil Writ Petition no. 2907 of 2023, the facts are being taken from the above-numbered S.B. Civil Writ Petition No.2229/2023, while treating the same as a lead case.