Mohan vs State Of Rajasthan (2023:Rj-Jd:42825)
2023 Latest Caselaw 10538 Raj

Rajasthan High Court - Jodhpur

Mohan vs State Of Rajasthan (2023:Rj-Jd:42825) on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42825]                       (1 of 2)                          [CW-127/2021]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 127/2021

Peeyush S/o Narayan Harijan, Aged About 30 Years, R/o Baba
Basti, District Banswara (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       The    State       Of     Rajasthan,         Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       The Commissioner, Municipal Council, District Banswara
         (Raj.).
                                                                     ----Respondents
                                  Connected With
                S.B. Civil Writ Petition No. 13186/2020
Mohan S/o Rama, Aged About 37 Years, R/o Neelam Nagar,
District Banswara (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Local Self Government, Secretariat, Jaipur.
2.       The Commissioner, Municipal Council, District Banswara
         (Raj.).
                                                                     ----Respondents
                     S.B. Civil Writ Petition No. 210/2021
Asha W/o Mukesh Harijan, Aged About 37 Years, R/o Baba Basti,
District Banswara (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       The    State       Of     Rajasthan,         Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       The Commissioner, Municipal Council, District Banswara
         (Raj.).
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Sanjay Raj Pandit & Mr. Prakash
                                    Kumar.


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                                    [2023:RJ-JD:42825]                         (2 of 2)                          [CW-127/2021]


                                   For Respondent(s)               :     Mr. Manish Vyas, AAG assisted by Mr.
                                                                         Kailash Choudhary.
                                                                         Mr. Rajesh Parihar, A.G.C.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

1. Learned counsel for the petitioners submits that the

petitioners would be satisfied, if their representation is considered

and decided by the respondents, while keeping into consideration

the judgment passed by this Court in Madan Lal Vs. State of

Rajasthan and Anr. (S.B. Civil Writ Petition No.8108/2019)

decided on 08.07.2020 alongwith other connected matters.

2. In light of such submission, the present petitions are

disposed of with a direction to the respondents to decide the

representation of the petitioners, while keeping into consideration

the order passed in the case of Madan Lal (Supra) within a

period of three weeks from the date of receiving the certified copy

of this order, strictly in accordance with law. However, the

impugned order shall not cause any kind of prejudice while the

representation is decided.

3. All pending applications also stand disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 248-250-jitender/devraj

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