Karan Singh Rao vs State Of Rajasthan
2021 Latest Caselaw 10693 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4918/2021

Karan Singh Rao S/o Shri Govind Singh Rao, Aged About 45 Years, Resident Of Kanawada, Post Padasali Via Kelwa, Tehsil Rajsamand, District Rajsamand (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Chief Executive Officer, Zila Parishad, Rajsamand.

3. Development Officer, Panchayat Samiti Rajsamand, District Rajsamand.

----Respondents Connected With S.B. Civil Writ Petition No. 4997/2021 Tej Singh S/o Shri Girdhari Singh Rathore, Aged About 64 Years, Resident Of Ward No. 34, Sadulpura Colony, Sirohi (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Chief Executive Officer, Zila Parishad, Sirohi.

3. Development Officer, Panchayat Samiti Sirohi, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Mukesh Vyas For Respondent(s) : Mr. Manish Tak

JUSTICE DINESH MEHTA

Order

13/07/2021

1. Learned counsel for the petitioners submits that the

controversy involved in these writ petitions, decided by this Court

in the case of Jagdish Bhanoda Vs. State of Rajasthan & Ors.

(2 of 2) [CW-4918/2021]

(judgment dated 29.07.2009), has attained finality till the

Supreme Court.

2. Learned counsel further submits that the petitioners would

be satisfied if a direction is issued to the respondents to consider

their representation (which they would be filing in two weeks)

expeditiously.

3. These writ petitions are, therefore, disposed of with a

direction to the petitioners to file a representation along with

certified copy of the order instant and photocopies of the

judgments which they wish to rely upon.

4. On receipt of the representation, competent authority shall

consider the same in accordance with law as early as possible,

preferably within a period of 12 weeks of the date of receiving the

representation.

5. It is made clear that aforesaid direction to decide the

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.

6. The stay applications also stand disposed of accordingly.

(DINESH MEHTA),J 34-35-Ramesh/-

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