Tana Ram vs State Of Rajasthan
2021 Latest Caselaw 5362 Raj

                                              (1 of 2)                   [CW-3393/2021]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                   S.B. Civil Writ Petition No. 3393/2021

Tana Ram S/o Late Shri Dhura Ram, Aged About 38 Years, R/o
Village Runia Bada Bas, Tehsil And District Bikaner.
                                                                         ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Food And Civil Supply, Government Of Rajasthan, Jaipur.
2.       The District Collector, Bikaner.
3.       The District Supply Officer, Bikaner.
                                                                     ----Respondents


For Petitioner(s)             :     Mr.RS Choudhary.
For Respondent(s)             :



       HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
                                          Order
24/02/2021

       In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

       Learned counsel for the petitioner has shown the order

passed by this Court in the case of Kanti Lal Damor vs. State &

Ors.    (SBCWP       No.10585/2017)              decided        on   29.8.2017,     the

operative portion of which reads as follows :-


            "In view of the limited prayer made by the
       petitioner, this writ petition is disposed of with a
       direction    to    the     respondents            to   consider     the
       application of the petitioner for allotment of fair
       price shop on compassionate ground strictly in
       accordance        with      law.      The      respondents         may
       undertake requisite exercise in this behalf at the
       earliest, preferably within a period of one month


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                                         from the date of production of certified copy of this
                                         order."

                                         Learned       counsel       for     the     petitioner          makes   a   limited

                                   submission that the respondents may be directed to consider and

                                   decide the representation of the petitioner while keeping into

                                   consideration the aforesaid judgment.

                                         In light of such limited submission, the present writ petition

                                   is disposed of with a direction to the respondents to decide the

                                   representation of the petitioner by passing a speaking order within

                                   a period of 60 days from the date of receipt of a certified copy of

                                   this order, strictly in accordance with law while keeping into

                                   consideration the order passed in Kanti Lal Damor's case (supra).

                                         Stay Petition also stands disposed of accordingly.



                                                                       (DR.PUSHPENDRA SINGH BHATI),J.

180-Jitender/S.phophaliya-

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