Gram Panchayat Sadri vs State Of Rajasthan
2022 Latest Caselaw 5288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4790/2022

Gram Panchayat Sadri, Panchayat Samiti Railmagra, Rajsamand Through Its Sarpanch Roshan Lal Jat.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Panchayati Raj And Rural Development, Government Of Rajasthan, Jaipur.

2. District Collector, Rajsamand.

3. Zila Parishad Rajsamand, Through Its Chief Executive Officer.

4. Panchayat Samiti Railmagra Rajsamand, Through Its Secretary.

5. Block Development Officer, Panchayat Railmagra, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Hemant Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/04/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner-Gram

Panchayat wants to withdraw this writ petition, however,

seeks liberty for the petitioner-Gram Panchayat to move

appropriate representation before the District Collector,

Rajsamand for ventilating its grievances.

(2 of 2) [CW-4790/2022]

In view of the above, this writ petition is dismissed

as withdrawn with liberty to the petitioner-Gram

Panchayat to move appropriate representation before the

District Collector, Rajsamand for ventilating its

grievances.

If any such representation is filed on behalf of the

petitioner-Gram Panchayat within ten days from today,

the District Collector, Rajsamand shall consider and

decide the same strictly in accordance with law

expeditiously.

(VIJAY BISHNOI),J

64-msrathore/-

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