VISHNU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) LEARNED Counsel for the parties state that the case is squarely covered by a decision of this Court in favour of the petitioner, in Brijesh Kumar v. State of Rajasthan and anr. (S.B. Civil Writ Petition No. 1235/90, decided on 6.8.1992), wherein the Court upheld the contention of the petitioner and allowed the petition in view of decision in Dharam Singh and Ors. v. State of Rajasthan and anr. (S.B. Civil Writ Petition No. 405/91, decided on 4.10.1991), wherein the Court allowed the writ petition filed by the petitioner in that petition, in the following terms:

(3.) THERE will be no order as to costs.