Smt. Sunita vs State Of Rajasthan
2021 Latest Caselaw 2779 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1793/2021

Smt. Sunita W/o Kuldeep Kumar Chauhan, Aged About 34 Years, R/o 7-E-35, Jawahar Nagar, Sri Ganganagar.

----Petitioner

Versus

1. State Of Rajasthan, Through The Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. The District Collector, Sri Ganganagar.

3. The Tehsildar, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/02/2021

Counsel for the petitioner at the outset submits that the present

writ petition may be disposed of with the direction to the respondent

No.3 Tehsildar, Sri Ganganagar to decide the petitioner's application

pending before him expeditiously.

In view of limited prayer made, the present writ petition is

disposed of with the direction to the respondent No.3 Tehsildar, Sri

Ganganagar to decide the petitioner's application pending before him in

accordance with law within a period of one month from the date of

receipt of certified copy of this order.

Stay application is also decided.

(MANOJ KUMAR GARG),J 66-MS/-

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