The State Of Rajasthan vs Roshan Lal Jat
2021 Latest Caselaw 10148 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 55/2020

1. The State of Rajasthan through its Principal Secretary, Department of Rural Development & Panchayati Raj Department, Government of Rajasthan, Jaipur

2. Deputy Secretary, Administrative Reforms (Group-3) Department, Government Of Rajasthan, Jaipur.

3. Commissioner And Administrative Secretary, Panchayati Raj Department, Secretariat, Jaipur.

4. Additional Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

5. Development Officer, Panchayat Samiti, Rajsamand, District Rajsamand, Rajasthan.

6. The Chief Executive Officer, Zila Parishad, Rajsamand, District Rajsamand, Rajasthan.

----Petitioners Versus

1. Roshan Lal Jat S/o Shri Mahadev Lal Jat, Aged about 26 years, R/o Village Jawasiya, Post New Kundia, Tehsil Railmagra, District Rajsmand, Rajasthan

2. Anjana Vaishnav D/o Shri Mangidan Vaishnav, R/o Village Madara, Post Sakrawas, Tehsil Railmagra, District Rajsamand, Rajasthan.

3. Lalita Gurjar D/o Sh. Chaggan Lal Gurjar, R/o Village Dariba Mines, H. No. 16/5, Tehsil Railmagra, District Rajsamand, Rajasthan.

4. Swati Gurjar D/o Sh. Ramesh Chandra Guajar, R/o in back of Meera Bhawan, Vallabhpura, Nathdwara, District Rajsamand, Rajasthan.

5. Ronak Upadhyay S/o Sh. Shankar Lal Upadhyay, R/o Azad Chowk, Kelwada, Kumbhalgarh, District Rajsamand, Rajasthan.

6. Amrita Gadri D/o Sh Pratap Gadri, R/o Village Salera Khurd, Post Badiyar, Tehsil Mavli, District Udaipur, Raj.

                                                                ----Respondents





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                                   For Petitioner(s)          :     Mr. Utkarsh Singh, on behalf of Mr.
                                                                    Sunil Beniwal
                                   For Respondent(s)          :     -

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

06/07/2021

Heard. Perused the material on record.

The instant review petition has been filed on behalf of

the State of Rajasthan seeking review of the judgment dated

01.09.2015 passed by this Court in batch of writ petitions led by

S.B.Civil Writ Petition No.144/2015 (Babu Lal Meena & Ors. vs.

State of Rajasthan & Ors.) relying on the pendency of the SLP

No.32008-32009/2013 before the Hon'ble Supreme Court claiming

that as long as the said batch of SLPs is not decided, the relief in

terms of the above judgment cannot be extended to the writ

petitioner.

The said batch of SLPs has been decided by the Hon'ble

Supreme Court by judgment dated 29.11.2016. Thus, now there is

no impediment for the relief being extended to the writ petitioner

in terms of the judgment dated 01.09.2015 passed by this Court.

Accordingly, the instant review petition, being devoid of

any merit, is hereby rejected.

(SANDEEP MEHTA),J

57-Pramod/-

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