INDRA DUDI SAHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Hon'ble Apex Court vide order dtd. 4/4/2025 while deciding the Special Leave to Appeal (C) No.9506/2025 submitted by the petitioner has directed this Court to decide this writ petition on its merits within a period of four weeks.

(2.) In pursuance of the aforesaid order, with the consent of counsel for the parties, final arguments have been heard and the writ petition is being decided by the present order.

(3.) The instant writ petition has been preferred with the following prayer: