VIKASH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed seeking following reliefs:-

(2.) Learned counsel for the respondents-State has filed reply to the writ petition and has submitted before this Court that order dated 18.02.2013 (Annexure-5) passed by Additional Collector, Bhadra has been challenged in appeal preferred before the Revenue Appellate Authority, Camp Nohar and the same is pending consideration till date.

(3.) This Court after hearing counsel for the petitioner had passed the following order on 17.10.2019:-