Bhanwara Ram Godara vs State Of Rajasthan
2021 Latest Caselaw 16332 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15088/2021

Bhanwara Ram Godara S/o Shri Mehra Ram, Aged About 51
Years, Village Ramderiya, Tehsil And District Barmer, At Present
Working As Patwari Posted At Patwar Mandal Lokhu, Tehsil
Dhorimanna, District Barmer.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Secretary, Department Of
        Revenue, Government Of Rajasthan, Secretariat, Jaipur.
2.      Divisional Commissioner, Jodhpur Division, Jodhpur.
3.      The District Collector, Barmer.
4.      Tehsildar, Dhorimanna, District Barmer.
                                                                ----Respondents


For Petitioner(s)        :     Mr.RS Choudhary.
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

27/10/2021

1.         In wake of second surge in the COVID-19 cases,

abundant caution is being maintained, while hearing the matters

in Court, for the safety of all concerned.

2.         At the outset, learned counsel for the petitioner submits

that the petitioner would feel satisfied, if an appropriate direction

is issued to the respondents to consider petitioner's representation

keeping into consideration the judgment passed by this Court in

the case of Harbans Lal vs. State of Raj. & Ors. (S.B. Civil Writ

Petition No.2460/2007), decided on 28.10.2009.

3.         The present writ petition is, therefore, disposed of with

the direction to the petitioner to address a fresh representation

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                                   before the competent authority alongwith certified copy of the

                                   order instant.

                                   4.         In case, such representation is filed by the petitioner,

                                   the competent authority shall decide the same in accordance with

                                   law by passing a speaking order while keeping into consideration

                                   the judgment rendered in Harbans Lal's case (supra), within a

                                   period of sixty days from the receipt of such representation.

                                   5.         The    stay    application          also      stands   disposed    of

                                   accordingly.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

198-Nirmala/SPhophaliya/-

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