Santosh Kumari vs State Of Rajasthan (2023:Rj-Jd:42814)
2023 Latest Caselaw 10537 Raj

Rajasthan High Court - Jodhpur

Santosh Kumari vs State Of Rajasthan (2023:Rj-Jd:42814) on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42814]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 14426/2018

Santosh Kumari D/o Shri Ramlal Singh, Aged About 22 Years,
Vpo Kudan, Tehsil Dhob District Sikar (Raj.).
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through         Secretary,    Revenue
         Department,          Government            Of     Rajasthan,     Secretariat,
         Jaipur.
2.       The Registrar, Board Of Revenue, Rajasthan, Ajmer.
3.       The District Collector (Land Records), Nagaur.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Mahaveer Bishnoi
For Respondent(s)              :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

1. Learned counsel for the petitioner at the outset make 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 Rahul Patidar Vs. State of

Rajasthan & Ors. (SBCWP No.2611/2019) decided on

02.03.2022.

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 petitioners, while keeping into consideration

the judgment of Rahul Patidar (Supra), by passing a speaking

[2023:RJ-JD:42814] (2 of 2) [CW-14426/2018]

order within a period of 90 days from the date of receipt of

certified copy of this order, strictly in accordance with law.

3. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 34-Sudheer/-

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