Kanhaiya Lal Teli vs State Of Rajasthan (2023:Rj-Jd:42233)
2023 Latest Caselaw 10438 Raj

Rajasthan High Court - Jodhpur

Kanhaiya Lal Teli vs State Of Rajasthan (2023:Rj-Jd:42233) on 5 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42233]                      (1 of 2)                          [CW-13496/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 13496/2023

Kanhaiya Lal Teli S/o Rampal Teli, Aged About 51 Years, R/o
Village And Post Akola, District Bhilwara (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati      Raj),      Government            Of       Rajasthan,   Jaipur,
         Rajasthan.
2.       Additional      Commissioner,             Rural        Development        And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       Chief       Executive       Officer,       Zila     Parishad,       Bhilwara,
         Rajasthan.
4.       The Block Development Officer, Panchayat Samiti Kotri,
         Zila Parishad Bhilwara.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Pawan Kumar
For Respondent(s)            :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

05/12/2023

1. Learned counsel for the petitioner at the outset makes a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner, while

keeping into consideration the judgment passed by a Co-ordinate

Bench of this Court in the matter of Ramdev Mali Vs. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.13696/2022,

decided on 17.10.2022.

[2023:RJ-JD:42233] (2 of 2) [CW-13496/2023]

2. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioner, while keeping into consideration

the judgment of Ramdev Mali (Supra), by passing a speaking

order, strictly in accordance with law.

3. All pending applications, if any, also stand disposed of

accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 8-Sudheer/-

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