RAMNATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue involved in the present writ petitions is squarely covered by a judgment dated 12.3.2014 passed by this Court in the case of Sajjan Kanwar v. State of Rajasthan and Ors., which has been affirmed by the Division Bench in DBSAW No. 1007/2015, decided on 22.3.2017.

(2.) Mr. D.K. Joshi, learned counsel for the respondents submits that the petitioners have approached this Court belatedly and hence, no indulgence be granted to them.

(3.) In considered opinion of this Court, since the matters relate to allotment of land to the ex-servicemen, it was rather the duty of the respondents to allot the land in accordance with law. Delay in such cases, particularly when, the petitioners before this Court are ex-servicemen/their legal representatives, should not be treated to be a fatal.