SAMANA LAL KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The second stay application has been filed by the petitioners on account of subsequent development, whereby, in case of Kamlesh Kalasua v. State of Rajasthan and Ors. : S.B.C.W.P. No. 13016/2018, decided on 25/3/2019 certain directions have been issued by this Court.

(2.) The petitioners in apprehension have filed second stay application that on account of implementation of the order in the case of Kamlesh Kalasua (supra) the respondents may take steps, which would negate the interim order already granted in their favour by this Court while issuing notices to the respondents, though no reply to the writ petition has so far been filed.

(3.) Learned counsel appearing for the State prays for time to file reply to the writ petition as well as to the second stay application and submits that any steps, to be taken by the respondents, would only be in consonance with the orders/interim orders passed by this Court including interim orders passed in this case.