PRATAP SINGH DAMOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In these writ petitions, on submissions made by learned counsel for the parties that in similar nature writ petition being SBCW No. 23343/2018 filed before the Jaipur Bench, notices were ordered to be issued and interim orders granted, notices were issued and interim orders were granted by this Court.

(2.) The writ petition being Gehlod Singh Sansi vs. State of Raj. and Ors.: SBCW No. 23343/2018 and other connected matters have been decided by the Jaipur Bench on 24/5/2019, wherein it has been inter alia directed as under:-

(3.) In view of the fact that the writ petitions filed by the petitioners were entertained by the Court on account of pendency of the writ petition at Jaipur in the case of Gehlod Singh Sansi (supra), the said writ petition and connected writ petition now stands rejected by the said Court with the above directions, the present writ petitions are also dismissed with similar directions as given in the case of Gehlod Singh Sansi (supra).