DIPIKA TILLANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matters have been listed in the category of orders. With the consent of learned counsel for the parties, the matters are heard finally, today itself.

(2.) Since common questions of facts and law are involved in these writ petitions, therefore, these writ petitions are decided by this common order by taking the writ petition No.1448/2014 as main file.

(3.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayer:-