DILIP SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Petitioner has preferred this writ petition with the following prayer :-

(2.) By an appropriate writ, order or directions, the record of the learned court below may be called for to make effective hearing for just and proper adjudication.

(3.) Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.