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Judgment
The learned counsel for the parties are in agreement
that the present writ petition is squarely covered by a judgment
rendered by a coordinate Bench at Principal Seat at Jodhpur, on
9.2.2017, in bunch of writ petitions, lead case being Mukesh
Kumar Tailor vs. State of Rajasthan & Anr., SBCWP
NO .750/2017.
In view of joint prayer made by the learned counsel for
the parties, the present writ petition is disposed of, in same terms
as in the case of Mukesh Kumar Tailor vs. State of Rajasthan
& Anr., SBCWP NO .750/2017 decided on 9.2.2017. It is further
clarified that the petitioners will not be ousted merely on the
ground that their documents were verified in the year 2012 and
same cannot be verified now.