AI Structured Summary
Not yet generated for this judgment
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.