DINESH MAHAWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been placed for consideration with the following note mentioned by the Registry :-

(2.) When the learned counsel for the petitioner attempted to address on the merits of the case, this Court posed a question about the maintainability of the present writ petition at Principal Seat of this Court; as the petitioner as well as the concerned respondent No. 4 - the Chief Executive Officer, Zila Parishad (both of District Dausa) are subject to the jurisdiction of Jaipur Bench of this Court.

(3.) Learned counsel for the petitioner could not give satisfactory reply to the question of maintainability raised by this Court.