Dinesh Kumar Darji vs State Of Rajasthan ...
2023 Latest Caselaw 3489 Raj

[2023/RJJD/011595]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3629/2019

1. Dinesh Kumar Darji S/o Shri Champa Lal Darji, Aged About 33 Years, By Caste Darji, R/o Sarada, Tehsil Sarada, Dungarpur.

2. Suresh Kumar S/o Shri Shankar Lal, Aged About 33 Years, By Caste Aoudichya, R/o Surkjhand Ka Kheda, Tehsil Sarada, District Dungarpur.

3. Jitendra Kumar Ahari S/o Shri Prabhu Lal Ahari, Aged About 31 Years, By Caste Ahari, R/o Village Ghodi Amali, Post Devsomnath, Dungarpur.

4. Babu Lal Koted S/o Shri Sakar Chand, Aged About 36 Years, By Caste Koted, R/o Ward No. 06, Bola Fala, Post Pal Devar, Gram Panchayat Batka Fala, Dungarpur.

5. Vinod Kumar S/o Shri Shankar Lal Katara, Aged About 40 Years, By Caste Katara, R/o Ward No. 08, Kundela Fala, Indra Khet, Post Sati Rampur, Dungarpur.

6. Jitendra Katara S/o Shri Sevaramji, Aged About 43 Years, By Caste Bhil, R/o Village Relda, Post Mathugamda Khas, Tehsil And District Dungarpur.

7. Laxman Lal S/o Shri Somaji Roat, Aged About 34 Years, By Caste Road, R/o Ward No. 09, Dimiya Fala, Dimiya, Post Mithdi With Chak I And Ii, Vikashnagar, Dungarpur.

8. Harish Chandra Hathat S/o Shri Karilal, Aged About 34 Years, By Caste Hathat, R/o Khereara Chhaila, Nai Basti, Tehsil And District Dungarpur.

9. Ramesh Chandra S/o Shri Amraji Katara, Aged About 34 Years, By Caste Katara, R/o Ward No. 02, Rupot Fala, Village- Post Mathugamara Pal, Panchayat Samiti Gokulpura, Dungarpur.

10. Shanti Lal S/o Shri Somaji Roat, Aged About 44 Years, Ward No. 09, Chak Mahudi Dimiya, Post Mahudi, Dungarpur.

11. Prakash Chandra Dhakad S/o Shri Unkar Lal, Aged About 35 Years, By Caste Dhakad, R/o Village Chatra Ka Kheda, Tehsil Gangrar, Chittorgarh.

12. Gaurav Sharma S/o Shri Mohan Lal Sharma, Aged About 29 Years, By Caste Sharma, R/o Avadhpuri, Lajpatnagar, Mathura, U.p. At Present Working As

13. Ugraveer Singh S/o Shri Kishore Singh Chouhan, Aged About 31 Years, Village Gada Kumharia, Post Bankoda, Tehsil Aaspur, Dungarpur.

14. Kamlesh Trivedi S/o Shri Bhagwan Lal Trivedi, Aged About 38 Years, By Caste Trivedi, R/o Kabja, Tehsil Sabla, Dungarpur.

15. Ramlal S/o Saseya Meena, Aged About 35 Years, By Caste Kandoiya, R/o Tehsil Sabata, Dist. Dungarpur.

[2023/RJJD/011595] (2 of 3) [CW-3629/2019]

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary Sum Commissioner, Rural Development And Panchayati Raj. Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Chief Executive Officer, Zila Parishad, Dungarpur, Rajasthan.

3. The Block Development Officer, Panchayat Samiti Dungarpur, Dungarpur.

4. The Block Development Officer, Panchayat Samiti Jhonghari, Dungarpur.

5. The Block Development Officer, Panchayat Samiti Jhonghari, Dungarpur.

6. The Block Development Officer, Panchayat Samiti Aaspur, Dungarpur.

                                                                     ----Respondents


For Petitioner(s)           :     Mr. Shyam Vyas
For Respondent(s)           :     Mr. KK Bissa



                       JUSTICE DINESH MEHTA

                                       Order

24/04/2023
1.    Mr.     Bissa,      learned         counsel          appearing           for   the

respondent-State at the outset submitted that the controversy

involved in the present writ petition has been set at rest and

similar petitions have been dismissed with the cost of Rs.5,000/-.

2. Learned counsel for the petitioners was not in a position to

dispute the aforesaid position of fact and law. He, however,

submitted that the petitioners were bonafidely pursuing their

cause and there was no concealment or misstatement of facts on

part of the petitioners and thus, imposition of cost be done away

with qua all the petitioners (15 in number).

[2023/RJJD/011595] (3 of 3) [CW-3629/2019]

3. In view of the statement made by Mr. Bissa, the present

petition is dismissed in light of the judgment dated 10.07.2019 in

the case of Pratap Singh Damor & Anr. Vs. State of

Rajasthan & Anr. in S.B.C.W.P. No.16043/2018.

4. The cost of Rs.5,000/- qua each of the petitioners is,

however, made easy, as the petitioners have seemingly preferred

the writ petition in light of pendency of similar writ petition at

Jaipur Bench.

5. The stay petition also stands disposed of.

(DINESH MEHTA),J 23-pooja/-

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