KAILASH CHANDRA HARIJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE dispute in this group of writ petitions being the same they were heard together and are disposed of by this common order.

(2.) IT may be stated at the out set that the petitions were allowed earlier on 25. 11. 2004 vide judgment reported in 2005 (1) RLR 474. On application of the State, however, vide order dated 1. 6. 2005 the judgment was recalled in D. B. Civil Review Petition No. 449/2005 (def) and analogous, and the petitions were restored for hearing on merits. That is how the petitions came up for hearing.

(3.) SECTION 90 of the Panchayati Raj Act was also suitably amended but it may not be necessary to notice those amendments for disposal of these writ petitions.