Sandeep Goran vs State Of Rajasthan ...
2023 Latest Caselaw 2654 Raj

[2023/RJJD/008532]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4249/2023

1. Sandeep Goran S/o Ratan Lal, Aged About 32 Years, R/o Kachchi Basti, Ward No. 1, Bhilwara.

2. Karma Devi W/o Vijay Kumar, Aged About 31 Years, R/o Ward No. 8, Harijan Basti, Asind, District Bhilwara.

3. Balwant Dulgach S/o Shri Mukesh Dulgach, Aged About 24 Years, R/o Nehru Nagar, College Road, Beawar, District Ajmer.

4. Anita W/o Mahadev, Aged About 35 Years, R/o Village Kacchi Basti, Kawakheda, District Bhilwara.

5. Anuradha Sangela W/o Arvind Sangela, Aged About 36 Years, R/o 24/287, Nehru Nagar, New Colony, Harijan Colony, Near Shiv Mandir, Beawar, District Ajmer.

6. Smt. Sunny Gharu W/o Sunil Gharu, Aged About 31 Years, R/o Nag Bai Dholabhata, Ajmer.

7. Lokesh Arjiya S/o Prakash Chand Arjiya, Aged About 27 Years, R/o Near Ganesh Mandir, Harijan Basti, Vijay Nagar, District Ajmer.

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Local Self Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. Director-Cum-Ex-Officio Joint Secretary, Local Self Govt.

G-3, Rajmahal Palace Residential Area, Civil Line Phatak, 22 Godown, Jaipur.

3. Commissioner, Nagar Parishad Bhilwara.

4. Commissioner, Nagar Parishad Beawar District Ajmer.

                                                                     ----Respondents


For Petitioner(s)              :     Mr. Om Rajpurohit
For Respondent(s)              :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2023

1. Learned counsel for the petitioners submits that the

petitioners would be satisfied if the respondents are directed to

consider petitioners' representation in light of the judgment dated

11.09.2019 rendered in the case of Ravi Lohiya & Ors. Vs.

[2023/RJJD/008532] (2 of 2) [CW-4249/2023]

State of Rajasthan & Ors. (D.B. Spl. Appl. Writ

No.1070/2019).

2. The writ petition is, therefore, disposed of with a direction to

the petitioners to file their representation along with certified copy

of the order instant and a web copy of the order dated 11.09.2019

passed in the case of Ravi Lohiya (supra) before the competent

authority of the respondents.

3. In case any such representation is filed within a period of

three weeks from today, the competent authority of the

respondents shall consider the same in accordance with law.

4. It is made clear that aforesaid direction to decide the

petitioners' representation has been issued only with a view to

ensure expeditious redressal of petitioners' grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

5. The stay application also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 129-/Vivek/-

Powered by TCPDF (www.tcpdf.org)