FATEH MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing these instant writ petitions under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(2.) Though the arguments in S.B. CWP. No.10417/2025 were heard separately on 27/8/2025 and the judgment was reserved on that day, but since the instant petitions involved a common controversy therefore, they are being decided by this common judgment.

(3.) For the purpose of present analogous adjudication, the facts are being taken from the S.B. Civil Writ Petition No.15629/2025.