Citation : 2021 Latest Caselaw 6956 Raj
Judgement Date : 10 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4259/2021
Sunil Harijan S/o Shri Shankar Harijan, Aged About 26 Years, R/ o Mukam Post Mandav, Tehsil Sagwada, District Dungarpur, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Department Of Local Self, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2. State Of Rajasthan, Through Director, Department Of Local Self, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
3. Sagwada Municipal Corporation (Nagar Palika), Through The Commissioner, District Dungarpur, Rajasthan.
4. Executive Officer, Municipal Corporation, Sagwada, District Dungarpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Panwar Singh Rathore
For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
10/03/2021
1. Learned counsel for the petitioners submits that the
petitioners would be satisfied if a direction is issued to the
respondent Municipal Corporation Sagwara to consider petitioners'
representation (Annex.8) expeditiously.
2. The writ petition is, therefore, disposed of with the direction
to the petitioners to file fresh representation alongwith photostat
(2 of 2) [CW-4259/2021]
copy of their earlier representation and a certified copy of the
order instant within a period of two weeks from today.
3. In case such representation is filed, the respondents shall
decide the same within a period of four weeks on receipt thereof.
4. 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.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
64-CPGoyal/-
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