Abdul Rehman vs State And Anr
2022 Latest Caselaw 9552 Raj

(1 of 1) [CW-9097/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9097/2016 Abdul Rehman S/o Shri Jeevan Usta, age about 60 years, R/o Sardargarh, Tehsil Amet, District Rajsamand (Raj.).

----Petitioner Versus

1. State of Rajasthan, through the Divisional Commissioner, Udaipur.

2. The District Magistrate-cum-District Collector, Rajsamand.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Dinesh Kumar Joshi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

21/07/2022

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment of this Court dated 10.11.2021 decided in a batch of

writ petitions led by S.B. Civil Writ Petition No. 4452/2019

(Goverdhan Singh Parihar Vs. State of Rajasthan & Ors.)

In view of the decision of this court, the present writ petition

is disposed of, while directing the petitioner to file a fresh

representation within a period of 15 days from the date of

obtaining the certified copy of this order and representation shall

be considered afresh by the respective District Magistrate by

passing speaking orders, while keeping in mind relevant

judgments, the existing policy of the State, strictly in accordance

with law.

All pending applications also stand disposed of.

(VINIT KUMAR MATHUR),J 25-nitin/Kashish/-

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