Dharamchand Dhart vs State Of Rajasthan
2021 Latest Caselaw 9877 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6768/2021

1. Dharamchand Dhart S/o Shri Peerdan Dhart, Aged About 46 Years, Resident Of Near Ambedkar Circle, Udasar, District Bikaner.

2. Mohanlal S/o Shri Rawatram Gusailal, Aged About 56 Years, Resident Of House No. 3-E-22, Jai Narain Vyas Colony, Bikaner.

3. Mohammad Salim S/o Jalaludeen Panwar, Aged About 53 Years, Resident Of Behind Bal Bharti School, Dhobi Talai, Bikaner.

4. Shivchand S/o Shri Jhanwarlal Nayak, Aged About 49 Years, Resident Of Nayak Mohalla, Gogagate, Bikaner.

5. Rajendra Kumar Swami S/o Shri Sriram Krishna Swami, Aged About 51 Years, Resident Of Near Pushkarna School, Inside Eadgaah Bari, Bikaner.

6. Chunnilal Dhart S/o Shri Peerdan Dhart, Aged About 44 Years, Resident Of Near Ambedkar Bhawan, Udasar, District Bikaner.

----Petitioners 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, Bikaner.

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

----Respondents

For Petitioner(s) : Mr. Mukesh Vyas through Cisco Webex App

JUSTICE DINESH MEHTA

Order

29/06/2021

1. Learned counsel for the petitioners submits that the

controversy involved in the present writ petition, decided by this

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

(2 of 2) [CW-6768/2021]

Ors. (judgment dated 29.07.2009), which 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. The present writ petition is, therefore, disposed of with a

direction to the petitioners to file a representation along with web

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 application also stands disposed of accordingly.

(DINESH MEHTA),J

57-pooja/-

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