Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 2333 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8230/2020

Anil Kumar S/o Mool Chand, Aged About 34 Years, B/c Soni, R/o New Bazar, Borwar, Tehsil - Makrana, Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through The Collector, Nagaur.

2. The Tehsildar, Makrana, Nagaur.

----Respondents

For Petitioner(s) : Mr. Mansoor Ahmed Siddiqui, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/01/2021

Counsel for the petitioner wants to withdraw the application for

impleadment of party respondent.

Hence, the said application is dismissed as withdrawn.

Heard.

Counsel for the petitioner at the outset submits that the present

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

No.2 Tehsildar, Makrana, Nagaur to decide the petitioner's application

(Annx-1) pending before him expeditiously.

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

disposed of with the direction to the respondent No.2 Tehsildar,

Makrana, Nagaur to decide the petitioner's application (Annx-1) pending

before him by a reasoned and speaking order 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 124-MS/-

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