Reetika Jain vs State Of Rajasthan ...
2023 Latest Caselaw 6105 Raj

[2023:RJ-JD:26242]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 11038/2023

Reetika Jain D/o Sohan Lal Jain, Aged About 33 Years, Jain
Mandir Road, Village Deopura, Salumbar, Tehsil Sarada, Dist.
Udaipur.
                                                                            ----Petitioner
                                          Versus
1.       State       Of    Rajasthan,         Though         Its      Secretary,    Rural
         Development                And      Panchayati            Raj      Department,
         Government Of Rajasthan, Jaipur.
2.       Sub Divisional Officer, Sarada, District Udaipur.
3.       Tehsildar, Sarada, District Udaipur.
4.       Patwari, Patwar Circle Salumbar, Tehsil Sarada, District
         Udaipur.
                                                                         ----Respondents


For Petitioner(s)               :    Mr. Hemant Kumar Ballani
For Respondent(s)               :    Mr. Sunil Beniwal, AAG



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                          Order

19/08/2023

      Learned        counsel        for   the     petitioner          submits   that   the

controversy involved in the present writ petition is squarely

covered by the decisions of this Court in Chand Kanwar v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.1627/2022, decided

on 02.02.2022 and Anita Suthar v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.5450/2021, decided on 19.01.2022 and

therefore, the present writ petition may also be ordered to be

decided in light of the said judgments.




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                                    [2023:RJ-JD:26242]                    (2 of 2)                         [CW-11038/2023]



                                         In view of the above submissions made by learned counsel

                                   for the petitioner, this writ petition is disposed of with the

                                   following directions:

                                       1.      The respondents are directed to issue Special Bonafide

                                       Resident Certificate (TSP Area) to the petitioner in accordance

                                       with law. If the respondents are of the view that the petitioner

                                       is    not   entitled   for    grant     of    Special         Bonafide   Resident

                                       Certificate (TSP Area), they shall pass a speaking order and

                                       send the same to the petitioner.

                                       2.      For the purpose aforesaid, the petitioner shall furnish a

                                       representation along with the certified copy of the order

                                       instant and the photostat copy of the application, she claims

                                       to have filed. On receipt of the same, the Tehsildar concerned

                                       shall do the needful within a period of 15 days from the date

                                       of receipt of certified copy of this order.

                                            The stay application also stands disposed of accordingly.



                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

45-Sudheer/-

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