Mangal Chand Vyas S/O Shri Kalyan ... vs State Of Rajasthan
2022 Latest Caselaw 7779 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Review Petition (Writ) No. 234/2019

                                       In

              S.B. Civil Writ Petition No. 12504/2019

Mangal Chand Vyas S/o Shri Kalyan Sharma, Aged About 55
Years, R/o Village Post Phagi, Tehsil Phagi, District Jaipur,
Rajasthan.
                                                                   ----Petitioner

                                   Versus

1.      State Of Rajasthan, Through District Collector, Jaipur,
        District Jaipur (Raj.).
2.      Tehsildar, Phagi Tehsil Phagi, District Jaipur.
                                                                ----Respondents

For Petitioner(s)        :     Mr. T.C. Sharma
For Respondent(s)        :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

13/12/2022

This writ petition has been filed by the petitioner for recalling

of the order dated 05.08.2019 passed by coordinate Bench of this

Court in S.B. Civil Writ Petition No. 12504/2019. The writ petition

filed by the petitioner was dismissed by coordinate Bench of this

Court, on the ground that the same was filed by the petitioner

against the show-cause notice and the petitioner was having the

right to file reply to the said notice, therefore, coordinate Bench of

this Court has held that it is not inclined to interfere in the writ

petition.

(2 of 2) [WRW-234/2019]

Counsel for the petitioner submits that the order dated

05.08.2019 deserves to be recalled in view of the judgment

passed by coordinate Bench of this Court at principal seat,

Jodhpur in the matter of Ravindra Kumar Vs. Swapan

Choudhary & Ors. [2012 (5) WLC (Raj.) 635].

Heard counsel for the petitioner and perused the record.

In my considered view, no case is made out for recalling of

the order dated 05.08.2019 as there is alternative remedy

available to the petitioner under the law.

In the facts and circumstances of the case, the review

petition stands dismissed.

(INDERJEET SINGH),J

AARZOO ARORA /114

Powered by TCPDF (www.tcpdf.org)