Vinod Kumar Parihar And Ors vs State Of Rajasthan And Ors. ...
2023 Latest Caselaw 6485 Raj

[2023:RJ-JD:27149]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6528/2018

1. Vinod Kumar Parihar S/o Shri Shiv Kishan, Resident Of Ward No.6, Deshnok, District Bikaner.

2. Alwar Dan S/o Shri Durga Dan, Resident Of Himmatanio Ka Bass, Deshnok, District Bikaner.

3. Labhu Dan Charan S/o Shri Kishan Dan Charan, Resident Of Kumaharo Ka Mohalla, Deshnok, District Bikaner.

4. Chotu Dan S/o Shri Mal Dan, Resident Of Himmatanio Ka Bass, Deshnok, District Bikaner.

5. Ram Karan Khatri S/o Shri Madan Lal Khatri, R/o Ward No.4, Resident Of Teliyo Ka Mohalla, Deshnok, District Bikaner.

6. Meenakshi W/o Ravi Kumar Modi, R/o Ward No.6, Sadar Bazar, Deshnok, District Bikaner.

----Petitioners Versus

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

2. The Director And Joint Secretary, Local Self Department, Govt. Of Rajasthan, Jaipur.

3. The Chairman, Municipal Council, Deshnok, Distt.

Bikaner.

4. The Executive Officer, Municipal Council, Deshnok, Distt.

Bikaner.

5. The Selection Committee, Municipal Council, Deshnok, Distt. Bikaner.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. R.C. Joshi
For Respondent(s)          :    -



                      JUSTICE DINESH MEHTA

                                     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

[2023:RJ-JD:27149] (2 of 2) [CW-6528/2018]

passed 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 The present petition is permitted to be withdrawn.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 their representation(s)

before the respondents within a period of two weeks from today.

5. In case, the representations are 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), preferably within a period of eight weeks from receiving

the representation(s).

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

representation(s) 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(s) in a

particular manner.

7. Needless to observe that in case, any order prejudice to

petitioners' rights is passed, the petitioners shall be at liberty to

take appropriate remedy, in accordance with law.

8. The writ petition so also stay application stand dismissed

accordingly.

(DINESH MEHTA),J 28-Ramesh/-

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