Chandra Prakash Jawa vs The State Of Rajasthan ...
2023 Latest Caselaw 10645 Raj

Rajasthan High Court - Jodhpur

Chandra Prakash Jawa vs The State Of Rajasthan ... on 13 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:43489]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18449/2023

Chandra Prakash Jawa S/o Kesri Chand Jawa, Aged About 30
Years, Resident Of Ayurvedic Hospital Ke Piche, Goga Gate,
District Bikaner.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       Executive      Officer,      Nagar       Palika,      Suratgarh,    District
         Sriganganagar, Raajsthan.
                                                                    ----Respondents


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



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

13/12/2023

1. Learned counsel for the petitioner 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 D.B. 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 The present petition is permitted to be withdrawn.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 petitioner would be free to file a representation before

the respondents within a period of two weeks from today.

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

certified copy of the order instant, the respondents shall consider

petitioner's grievance in accordance with law including the

[2023:RJ-JD:43489] (2 of 2) [CW-18449/2023]

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 petitioner's 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 petitioner

would be entitled to the relief.

(DR.PUSHPENDRA SINGH BHATI), J.

295-Sudheer/-

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