Citation : 2022 Latest Caselaw 13608 Raj
Judgement Date : 21 November, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.
S.B. Civil Writ Petition No. 10808/2022
Rajasthan Rajya Adhikrit Ration Vikreta Sangh, District Jodhpur, Office 7 Damodar Colony, Outside Nagori Gate, Ram Mohalla, Jodhpur (Raj.) Through Anil Gehlot S/o Om Prakash Ji Gehlot, Aged About 51 Years, Resident Of 7 Damodar Colony, Outside Nagori Gate, Ram Mohalla, Jodhpur (Raj.) At Present The Jodhpur District President, Rajasthan Rajya Adhikrit Ration Vikreta Sangh, District Jodhpur.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary To The Government, Department Of Food, Civil Supplies And Consumer Affairs, Government Of Rajasthan, Secretariat, Jaipur.
2. Commissioner (Civil Supplies And Food), Department Of Food, Government Of Rajasthan, Jaipur.
3. District Collector (Supply), Govt. Of Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Harish Purohit. For Respondent(s) : Mr. Dinesh Jain.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
21/11/2022
Learned counsel for the parties are in agreement that the
controversy involved in the instant writ petition is squarely
covered by a decision of this court at Jaipur Bench in S.B.Civil
Writ Petition No.9408/2012 Mahesh Kumar Sharma & Ors.
Vs State of Rajasthan & Anr.) decided on 28.02.2013.
In view of statement made before this court, it is directed
that the petitioner shall file a detailed representation before the
respondents No.1 & 2 within a period of one week from today and
(2 of 2) [CW-10808/2022]
the same shall be decided within a period of two weeks thereafter.
While deciding the representation of the petitioner, the
respondents shall take into account the judgment of this court
rendered in the case of Mahesh Kumar Sharma (Supra).
Till the representation filed by the petitioner is decided by
the respondents No.1 & 2, they shall not allot the shops in
question.
The present writ petition is disposed of in the above terms.
(VINIT KUMAR MATHUR),J 374-AnilSingh/-
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