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Jaswant Singh vs The District Collector
2022 Latest Caselaw 11755 Raj

Citation : 2022 Latest Caselaw 11755 Raj
Judgement Date : 21 September, 2022

Rajasthan High Court - Jodhpur
Jaswant Singh vs The District Collector on 21 September, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13014/2022

Jaswant Singh S/o Shri Jaymalram Ji, Aged About 60 Years, Resident Of Chak 11 F, Mirjewala, Tehsil Ganganagar, District Sri Ganganagar.

----Petitioner Versus

1. The District Collector, Sri Ganganagar.

2. The Superintending Engineer (Water Resources), North Division, Sri Ganganagar.

3. Sub Divisional Magistrate, Sri Ganganagar.

4. The Tehsildar, Mirsewala, District Sri Ganganagar.

5. The Executive Engineer (Civil) 21C For Commander, Headquarter 49, Border Roads Task Force, 56 Apo, Sri Ganganagar, Pin Code 930049.

                                                                ----Respondents


For Petitioner(s)         :    Mr. DS Thind
For Respondent(s)         :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

21/09/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

the petitioner has already submitted the representation before the

District Collector, Sri Ganganagar for redressal of his grievance,

however, the District Collector has not taken into consideration the

same till date. It is further submitted that the petitioner will be

satisfied if a direction may be issued to the District Collector to

decide the representation moved by him.

(2 of 2) [CW-13014/2022]

In view of the limited submission made by the petitioner, this

writ petition is disposed of with liberty to him to move a fresh

representation before the District Collector, Sri Ganganagar for

redressal of his grievance within a period of one week.

It is expected that if any such representation is moved by

the petitioner within stipulated time, the same shall be considered

and decided by the District Collector, Sri Ganganagar

expeditiously, preferably within a period of one week thereafter.

Stay petition is also disposed of.

(VIJAY BISHNOI),J Surabhii/19/-

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