Ravi Jadusangat vs State Of Rajasthan ...
2023 Latest Caselaw 6472 Raj

[2023:RJ-JD:27299] (1 of 2) [CW-12072/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12072/2023

1. Ravi Jadusangat S/o Dulichand Jadusangat, Aged About 27 Years, R/o Valmiki Basti, Badi Guwad, Gogamedi Ke Pass, District Bikaner.

2. Narendra Jadusangat S/o Mool Chand, Aged about 39 years, R/o Kali Mata Ka Mandir, Valmiki Basti, Badi Guwad, District Bikaner, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan through the Secretary, Department of Local Self Government, Secretariat, Jaipur.

2. Executive Officer, Muncipal Board, Suratgarh, District Sriganganagar, Rajasthan.

                                                                 ----Respondents


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

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/08/2023

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

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 The present petition is permitted to be withdrawn.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.

[2023:RJ-JD:27299] (2 of 2) [CW-12072/2023]

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

certified copy of the order instant, the respondents shall consider

petitioners' grievance 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 petitioners' 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 383-/Vivek/-

Powered by TCPDF (www.tcpdf.org)