LAWS(RAJ)-2019-8-246

MAHESH KUMAR YADAV Vs. STATE OF RAJASTHAN

Decided On August 26, 2019
MAHESH KUMAR YADAV Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) An application for early listing of the writ petition has been filed.

(2.) For the reasons mentioned in the application, the same is allowed.

(3.) The matter is taken up for orders.