State Of Rajasthan vs Smt. Madhu Devi
2022 Latest Caselaw 6362 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 47/2022

1. State Of Rajasthan, Through Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineering Department, Rajasthan, Jaipur.

3. The Superintending Engineer, Public Health And Engineering Department, Rajasthan, Jaisalmer.

4. The Assistant Engineer, Public Health And Engineering Department, Rajasthan, Pokaran.

----Petitioners Versus Smt. Madhu Devi W/o Late Shree Loonkaran Dangi, Aged About 64 Years, R/o Bejoniyo Ki Gali, Pokaran, Tehsil Pokaran District Jaiselmar.

                                                                    ----Respondent


For Petitioner(s)          :     Ms. Anjana Jawa
For Respondent(s)          :     -



                      JUSTICE DINESH MEHTA

                                      Order

29/04/2022

1. The defects pointed out by the Registry are overruled.

2. The present review petition is directed against the order

dated 18.01.2021, passed by this Court in writ petition filed by the

respondent.

3. A perusal of the order under consideration reveals that

though learned counsel for the petitioners had placed reliance on

the judgment rendered in case of Sohanlal Mathur Vs. State of

Rajasthan & Ors.: S.B.Civil Writ Petition No.3631/2008,

decided on 17.11.2008, which has been affirmed by the Apex

(2 of 2) [WRW-47/2022]

Court in SLP (Civil)No.14932/2012, while disposing of the writ

petition, this Court has not given any finding about the petitioners'

case being covered by the judgments relied upon and has only

directed the present petitioners to consider respondent's

representation in terms of the judgment rendered in the case of

Sohan Lal (supra).

5. Hence, this Court does not find any error apparent on the

face of the record because rights of the petitioners have not been

decided. Obviously, the respondents shall be free to decide

petitioners' representation in accordance with law while

considering the referred judgment.

6. The review petition is, therefore, dismissed.

7. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 8-Ramesh/-

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