Jitendra Singh Rathore vs The State Of Rajasthan
2022 Latest Caselaw 8531 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 251/2022

Jitendra Singh Rathore S/o Shri Malam Singh, Aged About 25 Years, By Caste Rajput, R/o 108, East Pal Extension Scheme, Pal Road, Shobhawato Ki Dhani, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Excise, Government Of Rajasthan, Secretariat, Jaipur.

2. Anjum Tahir Sammha, Present District Excise Officer, Excise Office, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Paramveer Singh For Respondent(s) : Mr. Girish Sankhala

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

01/07/2022

This contempt petition has been filed by the petitioner

with a grievance that the respondent-authorities have not

taken any decision on his representation pursuant to the

order dated 18.11.2021 passed by this Court in DBCWP

No.14531/2021.

Learned counsel for the respondents has filed reply to

the contempt petition wherein, it is mentioned that the

representation filed by the petitioner with respect to location

(2 of 2) [WCP-251/2022]

of a particular liquor shop has already been considered and

rejected by the District Excise Officer, Jodhpur on 13.1.2022.

In view of the fact that the representation of the

petitioner has already been decided by the respondent-

authorities, we do not find any merit in this writ contempt

petition.

Hence, this writ contempt petition is dismissed.

Notices are discharged.

However, the petitioner is free to avail appropriate

remedy available to him under the law, if any, against

rejection of his representation.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

26-msrathore/-

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