Ankit Puri Goswami vs National Legal Services ...
2021 Latest Caselaw 10159 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8217/2021

1. Ankit Puri Goswami S/o Shri Yashwant Puri Goswami, Aged About 26 Years, By Caste Goswami, Resident Of Shobhawat Ambika Kutir, Near Shorgaro Ka Neem, Uparlapada, Chittorgarh.

2. Ashna Puri Goswami D/o Shr Yashwant Puri Goswami, Aged About 28 Years, By Caste Goswami, Resident Of Shobhawat Ambika Kutir, Near Shorgaro Ka Neem, Uparlapada, Chittorgarh.

----Petitioners Versus

1. National Legal Services Authority, 12/11, Jamnagar House, Shanjaha Road, New Delhi - 110011 Through Member Secretary.

2. Rajasthan State Legal Services Authority, Rajasthan High Court Premises, Jaipur Bench, Jaipur Through Member Secretary.

3. Chairman, District Legal Services Authority, Chittorgarh.

                                                                   ----Respondents


For Petitioner(s)            :    Mr. Rakesh Matoria
For Respondent(s)            :



                      JUSTICE DINESH MEHTA

                                   Judgment

06/07/2021

(1)        Mr.    Matoriya,       learned       counsel       appearing      for   the

petitioners submits that the petitioners would feel satisfied if the

respondents are directed to consider and decide their notice for

demand of justice dated 12.2.2021 sent by the petitioners'

counsel, expeditiously.

                                                                             (2 of 2)                 [CW-8217/2021]



                                   (2)        The present writ petition is therefore, disposed of with

a direction to the petitioners to file a fresh representation

alongwith certified copy of the order instant and photostat copy of

the earlier notice for demand of justice dated 12.2.2021.

(3) On receipt of the representation aforesaid, the competent

authority is directed to do the needful in accordance with law as

early as possible, preferably within a period of six weeks.

(4) It is made clear that aforesaid direction to decide the

petitioners' representation has been issued only with a view to

ensure expeditious redressal of petitioners' grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

(5) The stay application also stands disposed of

accordingly.

(DINESH MEHTA),J

134-CPGoyal/-

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