[2023:RJ-JD:30920] (1 of 2) [CW-14661/2023] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14661/2023
1. Usha W/o Mukesh Kumar, Aged About 39 Years, Resident Of Harijan Basti, Ward No. 30, Ratangarh, District Churu.
2. Smt. Sumitra W/o Sundar Mal, Aged About 39 Years, Resident Of Harijan Basti, Ward No. 30, Ratangarh, District Churu.
3. Sanju W/o Kanhya Lal, Aged About 36 Years, Resident Of Harijan Basti, Ward No. 30, Ratangarh, District Churu.
4. Sumitra Devi W/o Kalu Ram, Aged About 36 Years, Resident Of Harijan Basti, Ward No. 38, Sardarshahar, District Churu.
5. Pooja W/o Ramakant Panwar, Aged About 29 Years, Resident Of Near Railway Ramdev Mandir, Ward No. 12, Ratangarh, District Churu.
----Petitioners Versus
1. State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.
2. Executive Officer, Ratangarh, District Churu, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Sanjay Raj Pandit
For Respondent(s) : ----
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 20/09/2023
1. Learned counsel for the petitioners seeks permission to withdraw the present petition in light of the directions given by the Division Bench of this Court vide its order dated 09.08.2019 rendered in DB Special Appeal No.1733/2018 : Virendra Kumar & Ors. Vs. State of Rajasthan & Anr. (Downloaded on 12/11/2023 at 06:21:12 AM)
[2023:RJ-JD:30920] (2 of 2) [CW-14661/2023]
2. Permission granted.
3. The present petition is permitted to be withdrawn.
4. The petitioners would be free to file a representation before the respondents within a period of two weeks from today.
5. In case, the representation is so addressed along with a certified copy of the order instant, the respondents shall consider petitioners' grievance in accordance with law including the judgment passed by Division Bench in the case of Virendra Kumar (supra).
6. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioners' grievance. The same may not be construed to be an order to decide the representation in a particular manner.
7. The writ petition so also stay application stand dismissed accordingly.
8. The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J 441-SanjayS/-
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