RAJENDRA PRASAD GARG Vs. STATE & ORS

JUDGEMENT

(1.) The application for preponing the date fixed by the office is allowed.

(2.) The matter is taken up.

(3.) It is submitted by learned counsel for the parties that the issue involved in the present writ petition has already been decided by this Court in the case of Sohan Lal Mathur v. State of Rajasthan & Ors .: S.B. Civil Writ Petition No.3631/2008, decided on 17.11.2008 and that the said judgment in the case of Sohan Lal Mathur (supra) has been affirmed by the Division Bench of this Court as well as Special Leave Petition against the said judgment has also been rejected by the Hon'ble Supreme Court.