Musa Khan vs State Of Rajasthan
2022 Latest Caselaw 3544 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 3270/2022

1. Musa Khan S/o Salar Khan, Aged About 47 Years, Rojaniyo Ki Basti, District Jaisalmer.

2. Surab Khan S/o Salar Khan, Aged About 41 Years, Rojaniyo Ki Basti, District Jaisalmer.

3. Mehrab Khan S/o Salar Khan, Aged About 40 Years, Rojaniyo Ki Basti, District Jaisalmer.

----Petitioners Versus

1. State Of Rajasthan, Through Its Principal Secretary, Secretariat, Revenue (Colonisation) Department, Jaipur.

2. The Commissioner, Colonization Department, Bikaner.

3. The District Collector, Jaisalmer.

4. The Deputy Commissioner, Colonization Department, Jaisalmer.

5. The Tehsildar, Colonisation Department, Colonisation Tehsil Jaisalmer, District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Hemant Ballani

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/03/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioners has

submitted that he does not want to press this writ

(2 of 2) [CW-3270/2022]

petition, however, seeks liberty for the petitioners to

move appropriate representation before the authority

concerned for redressal of their grievances.

Accordingly, this writ petition is dismissed as not

pressed with the liberty sought for.

If any such representation is moved by the

petitioners before the authority concerned, it is expected

that the concerned authority shall consider and decide

the same strictly in accordance with law expeditiously.

(VIJAY BISHNOI),J

45-msrathore/-

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