Chetan Singh Dhaked vs The Commssioner, Commercial Tax ...
2021 Latest Caselaw 9826 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7339/2021

Chetan Singh Dhaked S/o Shri Karan Singh Dhaked, Aged About 25 Years, Resident Of Village-Virampura, Tehsil Bayana, District- Bharatpur (Raj.).

----Petitioner Versus

1. The Commssioner, Commercial Tax Department, Jaipur, Dist.- Jaipur.

2. The Additional Commissioner (Administration), Commercial Tax Department Jaipur, Dist.- Jaipur.

3. Deputy Commissioner, Commercial Tax Department, Dist.

Bhilwara.

                                                                         ----Respondents


For Petitioner(s)                :    Mr. OP Sangwa, through Cisco Webex
For Respondent(s)                :



                           JUSTICE DINESH MEHTA

                                       Judgment

28/06/2021

1. It is submitted by learned counsel that petitioner submitted

representations for redressal of his grievances, however, the

respondents did not pass any order on his representations. It is

also submitted by learned counsel that the petitioner may now be

permitted to file a fresh detailed representation and the

respondents may be directed to decide that representation

expeditiously.

2. In view of the submissions made, the petitioner may

approach the respondents with appropriate representation

mentioning all the facts and raising his grievances and it is

expected of the respondents to decide his representation

(2 of 2) [CW-7339/2021]

expeditiously, preferably within a period of four weeks from the

date representation is made alongwith a copy of this order.

3. In case the petitioner has any grievance qua disposal of the

representation, he would be free to take appropriate proceedings

in accordance with law.

4. The writ petition stands disposed of accordingly.

5. Stay petition also stands disposed of.

(DINESH MEHTA),J

67-CPGoyal/-

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