Janheet Sewa Sangarsh Samiti vs State Of Rajasthan ...
2023 Latest Caselaw 5969 Raj

[2023:RJ-JD:25943-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 1140/2022

Janheet Sewa Sangarsh Samiti, (Registration No. 125-2014-15) Raipur-Marwar, Tated Bhawan, Jhuntha Gali, Raipur Marwar, District Pali (Rajasthan) - 306304. Through Its President Rambux Mali S/o Shri Prem Raj Ji, About 68 Years, Resident Of Raipur Marwar, District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Secretariat, Jaipur.

2. Ms. Usha Sharma, Chief Secretary, Government Of Rajasthan, Secretariat, Jaipur.

3. Dr. Joga Ram, Secretary, Local Self Government Department, Government Of Rajasthan, Secretariat, Jaipur.

4. Mr. Hardesh Kumar Sharma, Secretary, Urban Development And Housing Department, Government Of Rajasthan, Jaipur.

5. Mr. Namit Mehta, District Collector, Pali.

----Respondents

For Petitioner(s) : Mr. Girish Sankhla For Respondent(s) : Mr. Sunil Beniwal, AAG with Mr. Kunal Upadhayay

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

17/08/2023

Heard.

By way of instant writ contempt, the petitioner has raised

grievance that the order dated 11.2.2022 passed by this Court in

DBCWP No.16071/2019 has not been complied with by the

respondents.

[2023:RJ-JD:25943-DB] (2 of 2) [WCP-1140/2022]

Vide the aforesaid order, this Court, while granting liberty to

the petitioner to submit a representation to the State

Government, has observed that it is expected that the

representation upon being submitted shall be objectively

considered and dealt with by a reasoned order expeditiously.

Learned counsel for the respondents has informed this Court

that the representation filed by the petitioner has been decided by

the competent authority vide order dated 2.2.2023.

The said fact is not disputed by learned counsel for the

petitioner, however, he claims that the representation of the

petitioner has not been decided by the respondents by a reasoned

order.

Be that as it may, we are of the opinion that since the

representation of the petitioner has been decided, the order

passed by this Court has substantially been complied with.

Hence, no case of contempt is made out. The contempt

petition is, therefore, dismissed.

Notices are discharged.

Needless to say, the petitioner is free to challenge the order

passed by the competent authority by availing appropriate remedy

available to him under the law.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

48-msrathore/-

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