LAXMI DHAR SHARMA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Having heard rival submissions of the respective parties, the application Inward No. 1742/2009 for early listing of the writ petition stands allowed.

(2.) At the request of the parties, the matter is heard finally at this stage.

(3.) Heard learned counsel for the petitioner as well as learned Additional Advocate General appearing on behalf of the State.