GEETA KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by the counsel for the petitioners that the issue raised in the present writ petition is covered by the judgment rendered in the case of Dara Singh v. State of Rajasthan Ors. : S.B. Civil Writ Petition No.11973/2012 decided on 17/12/2012.

(2.) In the case of Dara Singh (supra), a coordinate Bench of this Court, inter-alia, directed as under:-

(3.) The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioners would be entitled to the relief.