DINESH MEHTA, J. - (1.) The present application has been filed by the petitioner inter alia seeking early hearing of the case.
(2.) Mr. Vyas submits that the controversy in question is squarely covered by a judgment of the Supreme Court in case of State of Punjab v. Rafiq Masih (White Washer) reported in (2015) 4 SCC 334 and recent judgment of this Court in the matter of Mukun Singh Rajpurohit v. State and Ors. being S.B. Civil Writ Petition No.5553/2014 decided on 12.04.2017.
(3.) For the reasons stated in the application, the same is allowed.;