NAGALA ETAMADA GRAM SEVA SAHAKARI SAMITI LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed making following prayers:

(2.) Learned counsel for the petitioners submits that the controversy involved in the instant writ petitions, stands squarely covered by judgment of a Co-ordinate Bench of this Court at Principal Seat, Jodhpur dated 19.07.2019 in Gurusar Modiya Gram Seva Sahakari Samiti Ltd. Versus State of Rajasthan & Ors, S.B. Civil Writ Petition No. 9226/2019.

(3.) Learned Additional Advocate General Mr. SS Raghav, appearing for the respondents admits that the controversy is no more res integra and stands resolved by the judgment dated 19.07.2019 passed by the Co-ordinate Bench of this Court at Principal Seat, Jodhpur.