Gyarsa S/O Bhojaram vs Jagdish Prasad Atal S/O Shri ...
2022 Latest Caselaw 2866 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

            D.B. Civil Miscellaneous Application No. 22/2021
                                           In
                 D.B. Civil Writ Petition (PIL) No.9732/2020
   Gyarsa S/o Bhojaram, Aged About 75 Years, R/o Village Kolana,
   Tehsil Jamwaramgarh, District Jaipur.
                                                                    ----Applicant
                                        Versus
   1.     Jagdish Prasad Atal S/o Shri Prabhati Lal Atal, Aged About
          56 Year, R/o Village Kolana, Post Bhanpur Kalan, Tehsil
          Jamwaramgarh, District Jaipur At Present R/o B-439,
          Mahesh Nagar, Jaipur Phatak, Jaipur.


                                                ----Writ Petitioner-Respondent

2. State Of Rajasthan, through Chief Secretary, Govt. Of Rajasthan, Secretariat, Jaipur

3. District Collector, Jaipur

4. Sub Divisional Magistrate, Jamwaramgarh, District Jaipur

5. Superintendent Of Police, Jaipur Rural

----Proforma Respondents

For Petitioner(s) : Mr. Amit Jindal Advocate. For Respondent(s) : Mr. Devendra Kumar Bhardwaj Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAKASH GUPTA

Judgment / Order

05/04/2022

Heard.

The only reason for seeking review of the order dated

16.09.2020 is that the applicant apprehend that he may not be

afforded an opportunity of hearing.

(2 of 2) [WMAP-22/2021]

Vide order dated 16.09.2020, all that has been done by this

Court is to allow the writ petitioner to submit representation

before the PLPC and disposal of the same within the stipulated

period. This Court has not commented upon the merits of the

case.

It is stated that the representation of the writ petitioner has

not been decided till date. To dispel any apprehension in the mind

of the applicant, we may clarify that the applicant herein would be

entitled to an opportunity of hearing before any decision is taken

in the matter.

With the said clarification, the application is closed.

(PRAKASH GUPTA),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-1

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