Shaitan Singh vs State Of Rajasthan
2022 Latest Caselaw 6408 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3704/2022

Shaitan Singh S/o Shri Mohabbat Singh, Aged About 60 Years, By Caste Rajpurohit, R/o Nun, Tehsil And District Jalore.

----Petitioner Versus

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

2. The Sub Divisional Officer, Jalore.

3. The Tehsildar (Land Records), Jalore.

4. The Patwari (Land Records), Patwar Mandal-Nun, Tehsil And District Jalore.

5. Pukhraj S/o Shri Sonaji, By Caste Rajpurohit, R/o Nun, Tehsil And District Jalore.

6. Balwant Singh S/o Shri Jethaji, By Caste Rajpurohit, R/o Nun, Tehsil And District Jalore.

7. Sanotsh Kanwar W/o Shri Parbat Singh, By Caste Rajpurohit, R/o Nun, Tehsil And District Jalore.

                                                                   ----Respondents


For Petitioner(s)         :     Mr. Amit Mehta
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/05/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this writ petition, however, prayed that

the concerned District Collector may be directed to consider and

decide the representation filed by the petitioner strictly in

accordance with law expeditiously.

According, this writ petition is dismissed as not pressed.

However, if any such representation is filed by the petitioner

(2 of 2) [CW-3704/2022]

before the concerned District Collector and the same is still

pending, the concerned District Collector shall consider and decide

the same strictly in accordance with law expeditiously.

(VIJAY BISHNOI),J 28-mohit/-

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