Yagyajeet Singh Chauhan vs State Of Rajasthan
2022 Latest Caselaw 9668 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9680/2022

Yagyajeet Singh Chauhan S/o Shri Manjeet Pal Singh Chauhan, Aged About 22 Years, R/o.Ward No. 16, Dayanand Colony, Ladnu, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Home Ministry, Jaipur, Rajasthan.

2. The District Collector/Magistrate, Nagaur.

3. The Superintendent Of Police, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Vijay Bishnoi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/07/2022

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment dated 24/05/2022 passed by a Coordinate Bench of this

Court in S.B. Civil Writ Petition No.7422/2022 (Bhan Singh

vs. State of Rajasthan & Ors.).

In view of the above submissions, the writ petition is

disposed of while directing the petitioner to file a fresh

representation within a period of fifteen days from the date of

obtaining the certified copy of this order and the representation

shall be considered afresh by the District Magistrate,

Nagaur/Respondent No.2 by passing a speaking order, while

keeping in mind the relevant aforementioned judgment passed in

(2 of 2) [CW-9680/2022]

Bhan Singh's case (supra) and the existing policy of the State,

strictly in accordance with law.

All pending applications also stand disposed of.

(VINIT KUMAR MATHUR),J 166-SanjayS/-

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