LAKHA RAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the present writ petition is squarely covered by the Judgment of this Court in Dadam Das Vaishnav v. State of Rajasthan and Ors.: S.B. Civil Writ Petition No. 8309/2012, decided on 20/5/2013.

(2.) Learned counsel for the respondent-State submits that though the issue raised in the present writ petition is squarely covered by the judgment of this Court in the case of Dadam Das (supra), however, it is submitted that as the petitioner have raised the issue belatedly, the material relief to them be restricted.

(3.) Reliance has been placed in the judgment of Hon'ble Supreme Court Union of India and Ors. v. Tarsem Singh : (2008) 8 SCC 648 .