Rajasthan High Court - Jodhpur
Mahaveer Prasad vs State Of Rajasthan on 5 March, 2021
Bench: Dinesh Mehta
(1 of 2) [CW-3937/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3937/2021
1. Mahaveer Prasad S/o Shri Nenoo Ram, Aged About 32
Years, R/o Village Deu, Tehsil Khinvsar, District Nagaur,
Rajasthan.
2. Ram Gopal S/o Shri Babu Lal, Aged About 35 Years, R/o
Karni Colony, Nagaur, Rajasthan.
3. Vasudev S/o Shri Vinod Kumar, Aged About 21 Years, R/o
Karni Colony, Nagaur, Rajasthan.
4. Arpit Upadhyay S/o Shri Shyam Sunder, Aged About 22
Years, R/o Brahmpuri, Osiyan Road, Tehsil Khinvsar,
District Nagaur, Rajasthan.
5. Prakash Beniwal S/o Shri Bhagwana Ram, Aged About 29
Years, R/o Beniwalo Ki Dhani, Jaswant Nagar, Tehsil
Khinvsar, District Nagaur, Rajasthan.
6. Sharvan Kumar S/o Hari Singh, Aged About 27 Years, R/o
Prem Nagar, Tehsil Khinvsar, District Nagaur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Rural Development And Panchayat Raj (Panchayati
Raj), Govt. Of Rajasthan, Jaipur (Raj.).
2. Chief Executive Officer, Zila Parishad, Nagaur, Rajasthan.
3. Block Development Officer, Panchayat Samiti Nagaur,
District Nagaur.
4. Block Development Officer, Panchayat Samiti Khinvsar,
District Nagaur.
----Respondents
For Petitioner(s) : Mr. Sukhdev
JUSTICE DINESH MEHTA
Judgment
05/03/2021
Learned counsel for the petitioners submits that the issue
raised in the present writ petition is identical to S.B Civil Writ
Petition No.10695/2018 (Gopiram Gurjar & Ors. Vs. State of
(2 of 2) [CW-3937/2021]
Rajasthan & Ors.), decided on 16.05.2018 and that similar relief
be granted to the petitioners also.
In the case of Gopiram Gurjar (supra), a Coordinate Bench of
this Court observed as under:-
"It is further contended that for the present; the
petitioners would be satisfied, if the State-
respondents are directed to decide the representation
of the petitioners, within a time frame, in the light of
the adjudication in the case of Mukesh Kumar Khatik
(supra), which they are ready and willing to address
within two weeks hereinafter.
In view of the limited prayer addressed; the instant
writ proceedings are closed with a direction to the
petitioners to address a comprehensive ventilating
the grievances raised in the writ application.
In case, a representation is so addressed within the
aforesaid period, the State-respondents are directed
to consider and decide the same by a reasoned and
speaking order as expeditiously as possible in
accordance with law. However, in no case later than
ten weeks from the date of receipt of the
representation along with a certified copy of this
order.
With the observations and directions, as indicated
above, the writ application stands disposed of."
In view of the submissions made, the writ petition filed by
the petitioners is disposed of in light of and with similar directions
as given in the case of Gopiram Gurjar (supra).
The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
145-A.Arora/-
Powered by TCPDF (www.tcpdf.org)
