Devendra Singh vs The State Of Rajasthan
2022 Latest Caselaw 8182 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8421/2022

1. Devendra Singh S/o Shri Lal Singh, Aged About 35 Years, R/o Village Thoriya Pipli Tehsil And District Rajsamand, Rajasthan.

2. Pravin Kumar S/o Shri Nathu Ram, Aged About 25 Years, R/o Peli Odi Village Pipli Tehsil And District Rajsamand.

3. Aasha Kumari D/o Shri Puran Singh, Aged About 37 Years, R/o Nichla Bas Thikarvas Kalan Barar Tehsil And District Rajsamand.

4. Sumitra W/o Shri Pratap Singh, Aged About 43 Years, R/o Thikarvas Kalan Barar Tehsil And District Rajsamand.

5. Manoj Singh S/o Shri Bhanwar Singh, Aged About 30 Years, R/o Village Baggad Tehsil Bheem District Rajsamand Rajasthan.

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary The Government, Village Department Of Development And Panchayati Raj Government Of Rajasthan, Jaipur.

2. The Director, Society For Social Audits Accountability And Transparency (Ssaat) Government Of Rajasthan Jaipur.

3. The Chief Executive Officer, Rajsamand District Rajsamand Rajasthan.

4. The District Collector, Rajsamand District Rajsamand Rajasthan.

5. The Block Development Officer, Rajsamand District Rajsamand Rajasthan.

6. The Block Development Officer, Bheem District Rajsamand Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Suresh Kumar Maru
For Respondent(s)         :

HON'BLE MR. JUSTICE RAMESHWAR VYAS (VACATION JUDGE)

Judgment / Order

(2 of 2) [CW-8421/2022]

15/06/2022

Issue notice to the respondents, returnable on 01.07.2022.

Meanwhile, respondents are directed to decide the

representation made by the petitioner in accordance with law.

(RAMESHWAR VYAS), VJ 116-Taruna/-

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