STATE OF RAJASTHAN Vs. BANSHI LAL

JUDGEMENT

(1.) This intra -court appeal is directed against the order dated 5.9.13 of the learned Single Judge whereby the writ petition preferred by the respondents was decided in the light of the decision of a Coordinate Bench of this Court at Jaipur dated 8.4.13 passed in S.B.Civil Writ Petition No.9264/2011 (S.P.Soni Vs. State & Ors.).

(2.) Learned Additional Advocate General appearing for the State submits that the special appeal involving identical question being D.B.Civil Special (Writ) No.1045/13 (State of Rajasthan & Ors. Vs. Chandu Ram Kukkar) and other connected appeals, already stand dismissed by a Bench of this Court at Jaipur vide judgment dated 19.8.14. Learned Additional Advocate General further submits that even the special leave petitions preferred by the State against the Bench decision of this Court also stand dismissed by the Hon'ble Supreme Court.

(3.) In this view of the matter, this special appeal is also dismissed in the light of Bench decision of this Court in Chandu Ram Kukkar's case (supra).