Shri Karu Lal Yadav vs The State Of Rajasthan
2021 Latest Caselaw 15657 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12438/2021

Shri Karu Lal Yadav S/o Shri Dev Ji Yadav, Aged About 47 Years, R/o Village And Post Bokhala, Tehsil Bichhiwara, District Dungarpur, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Home, Government Of Rajasthan, Jaipur.

2. The Director General Of Police, Head Quarter Jaipur Rajasthan.

3. The Superintendent Of Police, Dungerpur District Dungerpur Rajasthan.

4. The Inspector General Of Police, Range Udaipur Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/10/2021

At the outset, counsel for the petitioner has made a limited

prayer that the petitioner has filed a representation (Annex-8)

before the respondent No.3- the Superintendent of Police,

Dungerpur, District Dungerpur, which is still pending, therefore, a

direction be issued to the respondent No.3 to consider and decide

the petitioner's representation expeditiously.

I have considered the arguments advanced before me and

carefully gone through the records of the case.

(2 of 2) [CW-12438/2021]

In view of limited prayed made by the counsel for the

petitioner, the present writ petition is disposed of with a direction

to the respondent No.3- the Superintendent of Police, Dungerpur,

District Dungerpur, to decide the petitioner's representation

(Annex-8) pending before him and also consider circular issued by

the State Government, within a period of three months from the

date of receipt of certified copy of this order.

Stay Petition is also disposed of.

(MANOJ KUMAR GARG),J

32-prashant/-

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