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Tulsi Kumari Joshi vs State Of Rajasthan
2022 Latest Caselaw 6391 Raj

Citation : 2022 Latest Caselaw 6391 Raj
Judgement Date : 2 May, 2022

Rajasthan High Court - Jodhpur
Tulsi Kumari Joshi vs State Of Rajasthan on 2 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5615/2022

Tulsi Kumari Joshi D/o Madan Lal Joshi, Aged About 33 Years, Village Choti Sadari, Dsit. Pratapgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector Pratapgarh, District Pratapgarh, Rajasthan.

2. Sub Divisional Officer, Choti Sadari, District Pratapgarh.

3. Tehsildar Choti Sadari, Tehsil Choti Sadari, District Pratapgarh.

4. Patwari, Patwar Circle Choti Sadari, Dist. Pratapgarh.

                                                                   ----Respondents


For Petitioner(s)          :     Mr. Tanwar Singh Rathore
For Respondent(s)          :     ----



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

02/05/2022

Learned counsel for the petitioner has submitted that the

controversy involved in this writ petition is squarely covered by

the decision of this Court rendered in S.B. Civil Writ Petition

No.1627/2022, Chand Kanwar Vs. State & Ors. on 02.02.2022.

In view of the above submissions made by the counsel for

the parties, this writ petition is disposed of with the following

directions:

" 1. The respondents Nos.3 and 4 are directed to issue Special Bonafide Resident Certificate (TSP Area) to the petitioner in accordance with law. If the respondents are of the view that the petitioner is not entitled for grant of Special Bonafide Resident Certificate (TSP Area), they shall pass a speaking order and send the same to the petitioner.

(2 of 2) [CW-5615/2022]

2. For the purpose aforesaid, the petitioner shall furnish a representation along with the certified copy of the order instant and the photostat copy of the application, she claims to have filed. On receipt of the same, the Tehsildar concerned shall do the needful within a period of 7 days.

3. The stay application also stands disposed of accordingly."

(VIJAY BISHNOI),J 68-KshamaD/-

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