SIKANDAR CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has shown the order passed by a coordinate Bench of this Hon'ble Court in S.B. Civil Writ Petition No.11302/2022 (Kisan Gramin Vikas Samiti Vs. State of Rajasthan and Ors.), decided on 4/2/2023. The order reads as follows:-

(2.) Learned counsel for the petitioner submits that there is nothing distinguishable from the aforequoted order.

(3.) Learned Additional Advocate General opposed but is unable to point out any distinction from the aforequoted order, however, he submits that though individual notice was not given but general notice have been given.