MADAN SINGH Vs. TATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons mentioned in the restoration application, the same is allowed. The above-numbered writ petition is restored to With the consent of learned counsel for the petitioners, the matter has been heard finally.

(2.) The petitioners have preferred this writ petition with following prayers:

(3.) Learned counsel for the petitioners submits that the matter is squarely covered by the judgment rendered by this Court in Subhash Chander Vs. State of Rajasthan & Ors.