Smt. Maya vs State Of Rajasthan
2022 Latest Caselaw 14835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18914/2022

1. Smt. Maya W/o Shri Rajkumar Ghawari, Aged About 35 Years, R/o 6-B13, New Housing Board, Shastri Nagar, Ward No. 17, Bhilwara

2. Jyoti Ghawari W/o Shri Manish Ghawari, Aged About 42 Years, R/o Adarsh Mohalla, Hamirgarh, Bhilwara.

3. Smt. Sarita Devi W/o Shri Sandeep, Aged About 32 Years, R/o House No. 2519, Opp. Sarbat Vilas, Ward No. 23, Shahpura, Bhilwara

4. Smt. Rekha W/o Shri Sandeep, Aged About 39 Years, R/o Near Kashipuri, Bapu Colony, Ward No. 19, Bhilwara.

5. Shiv Prakash Ghawari S/o Shri Ramchandra Ghawari, Aged About 35 Years, R/o Ward No. 15, Harijan Basti, Bapu Colony, Bhilwara

6. Smt. Jyoti W/o Shri Ramakant, Aged About 32 Years, R/o Near Kashipuri, Bapu Colony, Ward No. 19, Bhilwara

7. Smt. Vijay Laxmi Chanal W/o Shri Hemant Kumar Chanal, Aged About 33 Years, R/o Near Kashipuri, Harijan Basti, Ward No. 19, Bhilwara

8. Priti W/o Shri Vinay Chanal, Aged About 26 Years, Near Arihant Hospital, Harijan Basti, Bhilwara

9. Rajni W/o Shri Chetan Gehlot, Aged About 35 Years, R/o Chopeta Ka Bagh, Nathdara, Rajsamand.

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Local Self Department, Govt. Of Rajasthan, Secretariat, Jaipur

2. Director Cum Ex-Officio Joint Secretary, Local Self Govt.

G-3, Rajmahal Palace Residential Area, Civil Line Phatak, 22 Godown, Jaipur

3. Commissioner, Nagar Parishad Bhilwara

----Respondents

For Petitioner(s) : Mr. Om Rajpurohit For Respondent(s) :

                                                                              (2 of 2)                    [CW-18914/2022]


                                                         JUSTICE DINESH MEHTA

                                                                         Order

                                   16/12/2022

                                   1.      Learned   counsel     for    the     petitioners          submits     that   the

petitioners would be satisfied if the respondents are directed to

consider petitioners' representations in light of the judgment

dated 11.09.2019 rendered in the case of Ravi Lohiya & Ors.

Vs. State of Rajasthan & Ors. (D.B. Spl. Appl. Writ

No.1070/2019).

2. The writ petition is, therefore, disposed of with a direction to

the petitioners to file their representations along with certified

copy of the order instant and a web copy of the order dated

11.09.2019 passed in the case of Ravi Lohiya (supra) before the

competent authority of the respondents.

3. In case any such representations are filed within a period of

three weeks from today, the competent authority of the

respondents shall consider the same in accordance with law.

4. It is made clear that aforesaid direction to decide the

petitioners' representation has been issued only with a view to

ensure expeditious redressal of petitioners' grievance. The same

may not be construed to be an order to decide the representations

in a particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 258-Arvind/-

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