RAVI KUMAR GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Representative of the petitioner, at the very outset, submits that this court in batch of writ applications lead case being SBCWP No. 11136/2017; Prem Bai Meena v. State of Rajasthan and Ors., relying upon the direction issued by another Coordinate Bench of this Court in another batch of writ application lead case being SBCWP No. 10232/2016: Smt. Rooplata Meena v. State of Rajasthan and Ors., observing thus:

(2.) It is further urged that instant writ application be disposed off in terms of the order dated 24th July, 2017, in the case of Prem Bai Meena (supra).

(3.) In view of the statement made; instant writ application is disposed off in terms of the order dated 24th July, 2017, in the case of Prem Bai Meena (supra).