MAMRAJ BHUNWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue involved in present writ petition is squarely covered by the judgment rendered by Jaipur Bench of this Court in case of Surja Ram and Ors. v. State of Rajasthan and Ors. - S.B.C.W. No. 3082/2018, decided on 9/2/2018. The judgment reads as under:- "The controversy raised in the instant writ application is no more res-integra in view of the adjudication made in the case of Suman Bai & Anr. v. State of Rajasthan & Ors.: 2009 (1) WLC (Raj.) 381, wherein the Coordinate Bench of this Court observed thus:

(2.) In view of above, the writ petition is disposed of with a direction to the respondents to decide the issue of petitioners in terms of the judgment of Surja Ram (Supra) by a speaking order within a period of 30 days from today.