Sulekha Devi vs State Of Rajasthan ...
2023 Latest Caselaw 6342 Raj

[2023:RJ-JD:26928] (1 of 2) [CW-12278/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12278/2023

1. Sulekha Devi W/o Virendra Jawa, Aged About 34 Years, Shiv Mandir Ke Piche, Ward No.41, District Bikaner.

2. Seeta Devi W/o Mahendra Jawa, Aged About 33 Years, Shiv Mandir Ke Piche, Ward No.41, District Bikaner.

3. Nisha W/o Mahaveer Kandara, Aged About 28 Years, Ramdev Mandir Ke Pass, Shiv Badi, District Bikaner.

4. Mahendra Kandara S/o Gauri Shankar, Aged About 30 Years, Ramdev Mandir Ke Pass, Shiv Badi, District Bikaner.

5. Annu Kumari W/o Ajay Pal, Aged About 29 Years, Valmiki Basti, Kumharo Ka Mohalla, Gangashahar, District Bikaner.

6. Kavita W/o Manoj Kumar, Aged About 39 Years, Nai Line, Pabu Chowk, Gangashahar, District Bikaner.

7. Kaushliya W/o Dileep Kumar, Aged About 39 Years, Chokhuti Fatak Ward No.10, Pratap Basti, District Bikaner.

8. Sonika Teji W/o Vishal Sarpata, Aged About 28 Years, Harijano Ki Badi Guwad, District Bikaner.

9. Ganpat Kumar Teji S/o Jagdish Prasad Teji, Aged About 44 Years, Nai Bus Stand Ke Piche, Indira Colony, District Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.

2. Commissioner, Municipal Corporation, District Bikaner, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Sanjay Raj Pandit
For Respondent(s)          :    --

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/08/2023

1. Learned counsel for the petitioners seeks permission to

withdraw the present petition in light of the directions given by the

Division Bench of this Court vide its order dated 09.08.2019

[2023:RJ-JD:26928] (2 of 2) [CW-12278/2023]

rendered in DB Special Appeal No.1733/2018 : Virendra

Kumar & Ors. Vs. State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is permitted to be withdrawn.

4. The petitioners would be free to file a representation before

the respondents within a period of two weeks from today.

5. In case, the representation is so addressed along with a

certified copy of the order instant, the respondents shall consider

petitioners' grievances in accordance with law including the

judgment passed by Division Bench in the case of Virendra Kumar

(supra).

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

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

7. The writ petition so also stay application stand dismissed

accordingly.

8. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 108-/AnilSingh/-

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