Rajasthan High Court - Jodhpur
Mushe Khan vs State Of Rajasthan (2025:Rj-Jd:38332) on 27 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:38332]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3811/2021
Mushe Khan S/o Late Sh. Hasam Khan, Aged About 55 Years, B/
c Musalman, R/o Village Mohar Nagar, Panchayat Samiti Phalodi,
Tehsil Phalodi, District Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Rural
Development And Panchayati Raj Department,
Government Of Rajasthan, Jaipur (Rajasthan).
2. The District Collector, Jodhpur.
3. The Sub Divisional Officer, Phalodi, District Jodhpur.
4. The Tehsildar Phalodi, District Jodhpur.
5. The Chief Executive Officer, Zila Parishad, Jodhpur.
6. The Development Officer, Panchayat Samiti Phalodi,
District Jodhpur.
----Respondents
For Petitioner(s) : Mr. Bhawani Singh
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 27/08/2025 By way of filing the instant writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-
"It, is therefore, humbly prayed that your lordship may kindly be pleased to accept and allow this writ petition and further be pleased to issue an appropriate writ, order or direction to the respondents to consider the land donated by the mother of the petitioner were construction of the Panchayat Bhawan. Further the respondents may kindly be directed to immediately stop the construction work of the Panchayat Bhawan at newly proposed land, or in alternate the respondents may kindly be directed to decide the represntations of the petitioner by way of speaking order."(Downloaded on 28/08/2025 at 09:44:03 PM)
[2025:RJ-JD:38332] (2 of 2) [CW-3811/2021]
2. Learned counsel for the petitioner submitted that the petitioner would be satisfied if the competent authority is directed to consider the petitioner's representation expeditiously.
3. In view of the aforesaid statement made at Bar by the learned counsel for the petitioner, the present writ petition is disposed of with a liberty to the petitioner to file fresh representation alongwith a certified copy of the instant judgment before the competent authority within a period of two weeks from today.
4. In case, the representation, if so filed before the competent authority, the competent authority shall consider and decide the same in accordance with law as expeditiously as possible preferably within a period of eight weeks from the receipt thereof.
5. With the aforesaid liberty, the instant writ petition and stay petition are disposed of.
(KULDEEP MATHUR),J 211-himanshu/-
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