Ram Lal vs State And Anr
2021 Latest Caselaw 10985 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7658/2016

Ram Lal

----Petitioner Versus State And Anr.

                                                                   ----Respondent


For Petitioner(s)          :    Mr. Sushil Solanki
For Respondent(s)          :



                    JUSTICE DINESH MEHTA

                                 Judgment

15/07/2021
     Learned     counsel       for   the    petitioner          submits   that   the

controversy involved in the present writ petition is squarely

covered by the judgment of this Court in bunch of writ petition led

by S.B. Civil Writ Petition No.372/2013; Anokh Bai Vs. State

of Raj. & Ors.

In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation within

two weeks along with certified copy of the order instant and a

copy of the judgment in the case of Anokh Bai (supra).

On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within a

period of eight weeks, in accordance with law including the law

laid down in Anokh Bai's case.

It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

(2 of 2) [CW-7658/2016]

be construed to be an order to decide the representation in a

particular manner.

All interlocutory applications also stand disposed of

accordingly.

(DINESH MEHTA),J

163-CPGoyal/-

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