Shree Mahershi Ved Vyas Sewa ... vs State Of Rajasthan
2021 Latest Caselaw 2236 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10508/2020

Shree Mahershi Ved Vyas Sewa Samiti, Through Secretary

Matish Vyas S/o Narmada Shankar Aged About 42 Years,

Resident Of U-280, Ajad Nagar, Bhilwara, Raj.-311001.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Urban

Housing Department, Secretariat, Jaipur, Rajasthan.

2. The Rajasthan Housing Board, Through The Chairman,

Janpath, Jyoti Nagar, Jaipur-302005.

----Respondents

For Petitioner(s) : Mr. Manoj Bhandari.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2021

At the outset, counsel for the petitioner has made a limited

prayer that the petitioner has filed a representation before the

respondent No.2- the Chairman, Rajasthan Housing Board,

Janpath, Jyoti Nagar, Jaipur, which is still pending, therefore, a

direction be issued to the respondent No.2 to consider and decide

the petitioner's representation expeditiously.

In view of limited prayed made by the counsel for the

petitioner, the present writ petition is disposed of with a direction

to the respondent No.2-- the Chairman, Rajasthan Housing Board,

Janpath, Jyoti Nagar, Jaipur, to decide the petitioner's

(2 of 2) [CW-10508/2020]

representation pending before him, within a period of two months

from the date of receipt of certified copy of this order.

Stay Petition is also disposed of.

(MANOJ KUMAR GARG),J 31-Prashant/-

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