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Hansraj vs State And Ors
2022 Latest Caselaw 6397 Raj

Citation : 2022 Latest Caselaw 6397 Raj
Judgement Date : 2 May, 2022

Rajasthan High Court - Jodhpur
Hansraj vs State And Ors on 2 May, 2022
Bench: Vinit Kumar Mathur

(1 of 2) [CW-8887/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8887/2016

Hansraj S/o Shri Lalu Ram, B/c Bishnoi, age about 62 years, R/o Chak 9PSD, Tehsil Gharsana, District Sri Ganganagar.

----Petitioner Versus

1. State of Rajasthan through the Secretary, Home Department, Secretariat, Government of Rajasthan, Jaipur.

2. The Divisional Commissioner, Bikaner Division, Bikaner.

3. The District Collector and District Magistrate, Sri Gananagar (Raj.)

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Dinesh Kumar Joshi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

02/05/2022

The present writ petition has been filed for quashing the

order dated 30.05.2011 (Annex. 4) passed by District Collector,

Sri Ganganagar and the appellate order dated 23.04.2012 (Annex.

5) passed by Divisional Commissioner, Bikaner.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is covered by the order

dated 10.11.2021 passed by this Court in the batch of the writ

petitions led by S.B. Civil Writ Petition No. 4452/2019

(Goverdhan Singh Parihar vs. State of Rajasthan and other

connected matters) which was decided in the following terms:-

"Thus, in the given circumstances, the present petitions are disposed of, while directing that each of the petitioners shall file a fresh representation within a period of 15 days from the date of obtaining the certified copy of this

(2 of 2) [CW-8887/2016]

order and each representation shall be considered afresh by the respective District Magistrate by passing speaking orders, while keeping in mind the relevant aforementioned judgments, the existing policy of the State, strictly in accordance with law. All pending applications also stand disposed of."

In view of the statement made by learned counsel for the

parties, the present writ petition is disposed of in the light of the

observations made by this court in the case of Goverdhan Singh

Parihar (supra).

(VINIT KUMAR MATHUR),J

83-payal/kashish-

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