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Judgment
Counsel for the petitioner informs that the present writ
petition had already been disposed of by this Court vide order
dated 03.08.2016, however the said order is not inscribed in the
file of the case. He has pointed out that the present case has been
mentioned at Sr. No.22 of the list of the cases mentioned in the
common order.
However, the writ petition is disposed of in terms of the other
connected matters decided by this Court vide order dated
30.08.2016, which are reproduced hereunder :
Heard. Issue notice to the respondent as to why
these petitions for writ be not accepted.
Mr. BL Bhati, who is present in Court, is directed to accept notice on behalf of the respondents. Let two copies of writ petitions be served upon him during the course of the day. Counsels for the parties submit that in S.B.Civil Writ Petition No.6722/2016 (similar matter) a detailed order has already been passed on 24.08.2016 whereby the writ petition has been disposed and this writ petition can also be disposed of in the same terms. Ordered accordingly.
This writ petition is disposed of in the same terms as S.B. Civil Writ Petition No.6272/2016 Bhagwan Ram Vs. State of Rajasthan & Ors., decided on 24.08.2016.