Ruchi Sharma vs State Of Rajasthan
2022 Latest Caselaw 4935 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3851/2022

Ruchi Sharma D/o Shri Suresh Sharma, Aged About 39 Years, R/o Qwatar No. 06, Panchayat Samiti Parisar Ward No. 20, Pratapgarh, Tehsil Pratapgarh, District Pratapgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector, Pratapgarh, District Pratapgarh, Rajasthan.

2. Sub Divisional Officer, Pratapgarh, District Pratapgarh.

3. Tehsildar Pratapgarh, Tehsil Pratapgarh, District Pratapgarh.

4. Patwari, Patwar Mandal Pratapgarh, Tehsil Pratapgarh, District Pratapgarh.

----Respondents

For Petitioner(s) : Mr. Ravindrapal Singh For Respondent(s) : Mr. R.D. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/04/2022

Learned counsel for the petitioner has submitted that the

controversy involved in this writ petition is squarely covered by

the decision of this Court rendered in S.B. Civil Writ Petition

No.1627/2022, Chand Kanwar Vs. State & Ors. on 02.02.2022.

In view of the above submissions made by the counsel for

the parties, this writ petition is disposed of with the following

directions:

" 6. The respondents Nos.2 and 3 are directed to

issue Special Bonafide Resident Certificate (TSP

Area) to the petitioner in accordance with law. If

(2 of 2) [CW-3851/2022]

the respondents are of the view that the petitioner

is not entitled for grant of Special Bonafide

Resident Certificate (TSP Area), they shall pass a

speaking order and send the same to the

petitioner.

7. For the purpose aforesaid, the petitioner shall

furnish a representation along with the certified

copy of the order instant and the photostat copy of

the application, she claims to have filed. On

receipt of the same, the Tehsildar concerned shall

do the needful within a period of 7 days.

9. The stay application also stands disposed of

accordingly. "

(VIJAY BISHNOI),J

36-AjaySingh/-

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