Shanti Devi Mehta vs State Of Rajasthan
2022 Latest Caselaw 8852 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7793/2021

Shanti Devi Mehta W/o Shri Laxman Chand Mehta, Aged About 72 Years, R/o Muthon Ka Mohalla, Merta City, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Local Self Government, Government Of Rajasthan, Secretariat, Jaipur (Raj.)

2. Directorate Local Body, Through Its Director Jaipur (Raj.)

3. Merta City Municipal Board, Through Its Executive Officer, Merta, District Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. Tanay Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2022

This writ petition has been filed by the petitioner with a

prayer to direct the respondent - Municipal Board, Merta City to

take into consideration the representations filed by her

complaining about the encroachments made by some individuals

on the public/government land.

Learned counsel for the petitioner has submitted that the

petitioner would be satisfied if the respondent - Municipal Board,

Merta City is directed to decide the representations filed by the

petitioner expeditiously.

In view of the limited prayer made by the learned counsel for

the petitioner, this writ petition is disposed of with a direction to

the respondent - Municipal Board, Merta City to consider and

(2 of 2) [CW-7793/2021]

decide the representations filed by the petitioner from time to

time strictly in accordance with law expeditiously after providing

opportunity of hearing to all the parties concerned, if the same are

yet not decided.

Stay petition is also disposed of.

(VIJAY BISHNOI),J

148-AjaySingh/-

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