Thana Ram vs The State Of Rajasthan
2022 Latest Caselaw 13208 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16406/2022

1. Thana Ram S/o Shri Joga Ram, Aged About 42 Years, R/o Levera Khurd, Tehsil Bavadi, Police Station Khedapa, District Jodhpur (Raj.).

2. Gen Singh S/o Shri Chandan Singh, Aged About 32 Years, R/o Balai, Tehsil Shiv, Police Station Shiv, District Barmer (Raj.).

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Home, Secretariat, Govt. Of Rajasthan, Jaipur.

2. The Inspector General Of Police, Jodhpur Range, Jodhpur.

3. The Superintendent Of Police, Pali, District Pali.

4. The Superintendent Of Police, Nagaur, District Nagaur.

----Respondents

For Petitioner(s) : Mr.J.S. Bhaleria.

For Respondent(s)          :



            HON'BLE MR. JUSTICE ARUN BHANSALI

                                      Order

09/11/2022

It is submitted by learned counsel for the petitioners that the

issue raised in the present writ petition is squarely covered by

judgment in Ranveer Soni v. State of Rajasthan & Ors. : S.B. Civil

Writ Petition No.8860/2021, decided on 15.07.2021 (Annex.P/6

filed with the writ petition) and submits that case of the

petitioners is identical to that of Ranveer Soni (supra).

In the case of Ranveer Soni (supra), a Co-ordinate Bench of

this Court referring to the judgment in Sardar Mal v. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.9772/2011, decided

(2 of 2) [CW-16406/2022]

on 07.08.2012 and Man Singh Hada & Ors. v. State of Rajasthan

& Anr. : S.B. Civil Writ Petition No.8124/2012, decided on

28.01.2014 alongwith Brij Lal Bundel v. State of Rajasthan & Anr.

: 2007(1) RLW 484, inter-alia, directed as under :-

"In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioner to address a comprehensive representation within two weeks hereinafter, enclosing a copy of the judgment, which has been referred to and relied upon in support of his claim.

In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order in accordance with law as expeditiously as possible, however, in no case later than three months from the date of receipt of the representation alongwith a certified copy of this order. Upon consideration of the representation so filed, if respondents find the case of the petitioner to be covered by the judgment(s) aforesaid, before giving actual benefits, an undertaking shall be procured from the petitioner to the effect that his rights/entitlements shall be subservient to the fate of the judgment(s) aforesaid and in case the same is reversed or modified in any manner, he shall also be liable for restitution of any benefits/emoluments so received.

With the observations and directions, as indicated above, the writ petition stands disposed of. The stay application is also disposed of."

In view of the submissions made, the writ petition filed by

the petitioners is disposed of with the directions as given by a Co-

ordinate Bench of this Court in the case of Ranveer Soni (supra).

(ARUN BHANSALI),J 88-Rmathur/-

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