Naurang Ram vs State Agriculture Dept Anr
2022 Latest Caselaw 1581 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Writ Miscellaneous Application No. 444/2016

                                       IN
               S.B. Civil Writ Petition NO.6155/1997

Naurang Ram S/o Shri Megha Ram, aged about 67 years, R/o
Village Thadi, Tehsil Fatehpur, District Sikar.
                                                                   ----Petitioner
                                   Versus
1.     The State Of Rajasthan Through Director, Agriculture
       Marketing, Pant Krishi Bhawan, Jaipur.
2.     Krishi Upaj Mandi Samiti Fatehpur, Sikar Through Its
       Secretary.
                                                                ----Respondents

For Petitioner(s)        :     Mr. S.L. Kumawat
For Respondent(s)        :     Mr. Ajay Pratap Singh, Dy.G.C.
                               through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

16/02/2022

Although, a prayer has been made in the application to

clarify the judgment dated 11.02.2014 to the extent that the

words 'intervening period' pertains from the year 1975 to the year

1982; however, in view of the avermnents made by the

respondents in their reply that the 'intervening period' is treated

from 19.01.1974 to 31.08.1992, learned counsel for the petitioner

submits that the respondents may be directed to give him actual

benefits at least from 01.09.1993.

Learned counsel for the respondents has no objection to the

aforesaid prayer as the same has already been admitted to be

beyond the 'intervening period' by the respondents in their reply.

(2 of 2) [WMAP-444/2016]

In view thereof, this writ miscellaneous application is

disposed of with a direction to the respondents to extend the

petitioner actual benefits treating the 'intervening period', in terms

of judgment dated 11.02.2014, from 19.01.1974 to 31.08.1992.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/13

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