Rajendra Prasad Saini vs State Of Rajasthan
2022 Latest Caselaw 9948 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 8662/2022

1. Rajendra Prasad Saini S/o Shri Govind Ram Saini, aged about 41 Years, R/o Village Rampura, Post Khandela, Dist. Sikar, Rajasthan.

2. Narendra Singh S/o Samman Singh, aged about 44 Years, R/o Kalyan Singh Ki Dhani, Hudeel District Nagaur, Rajasthan.

----Petitioners Versus

1. State of Rajasthan through the Secretary, Rural and Panchayati Raj Department, Government of Rajasthan, Jaipur, Rajasthan.

2. Chief Executive Officer, Zila Parishad Nagaur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

28/07/2022

Counsel for the petitioner seeks withdrawal of the writ

petition with liberty to approach the respondents by way of

representation in the light of order in Namonarayan Sharma vs.

State & Ors. : D.B. SAW No.908/2017 decided on 08.01.2020 at

Bench at Jaipur, however, it is fairly submitted that against the

said judgment, SLP/Civil Appeal is pending consideration before

the Hon'ble Supreme Court, wherein an interim order has been

granted.

In view of submissions made, the petitioner is permitted to

withdraw the present writ petition with liberty to approach the

(2 of 2) [CW-8662/2022]

respondent competent authority by way of representation in the

light of judgment in the case of Namonarayan Sharma (supra). In

case the petitioner make such a representation, the competent

authority would pass appropriate order keeping in view that the

matter is presently pending before the Hon'ble Supreme Court.

The writ petition is, accordingly, dismissed as withdrawn with

liberty as aforesaid.

(ARUN BHANSALI),J 92-DJ/-

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