GHANSHYAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ application is no more res-integra in view of the law declared by the Apex Court of the land in the case of State of Punjab and Ors. Versus Jagjit Singh and Ors.: (2017) 1 SCC 148.

(2.) It is further contended that a Coordinate Bench of this Court relying upon the opinion of the Supreme Court in the case of Jagjit Singh and Ors. (supra), made an order on 15 th May, 2017, in the case of Budh Singh Versus Urban Improvement Trust, Alwar: S.B.

(3.) Civil Writ Petition No.1882/2016, observing thus: