Citation : 2022 Latest Caselaw 4869 Raj
Judgement Date : 31 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 161/2021
1. State Of Rajasthan, Through Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur
2. The Chief Engineer, Public Health And Engineering Department, Rajasthan, Jaipur.
3. The Superintending Engineer, Public Health And Engineering Department, Rajasthan, Jodhpur.
4. The Assistant Engineer, Public Health And Engineering Department, Rajasthan
----Petitioners Versus Poonam Chand S/o Devaram Ji, Aged About 65 Years, R/o Near Narsingh Sagar, Sarvodaya Basti, Bikaner
----Respondent
For Petitioner(s) : Ms. Anjana Jawa For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
31/03/2022
1. The defects pointed out by the Registry are overruled.
2. The present review petition is directed against the order
dated 18.01.2021, passed by this Court in writ petition filed by the
respondent.
3. A perusal of the order under consideration reveals that
though learned counsel for the petitioners had placed reliance on
the judgment rendered in case of Sohanlal Mathur Vs. State of
Rajasthan & Ors.: S.B.Civil Writ Petition No.3631/2008,
decided on 17.11.2008, which has been affirmed by the Apex
(2 of 2) [WRW-161/2021]
Court in SLP (Civil)No.14932/2012, while disposing of the writ
petition, this Court has not given any finding about the petitioners'
case being covered by the judgments relied upon and has only
directed the present petitioner to consider respondent's
representation in terms of the judgment rendered in the case of
Sohan Lal (supra).
5. Hence, this Court does not find any error apparent on the
face of the record because rights of the petitioners have not been
decided. Obviously, the respondents shall be free to decide
petitioners' representation in accordance with law while
considering the referred judgments.
6. The review petition is, therefore, dismissed.
7. Stay application also stands disposed of accordingly.
(DINESH MEHTA),J 21-Ramesh/-
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