Pratapa Ram vs State Of Rajasthan (2023:Rj-Jd:44084)
2023 Latest Caselaw 10815 Raj

Rajasthan High Court - Jodhpur

Pratapa Ram vs State Of Rajasthan (2023:Rj-Jd:44084) on 15 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:44084]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15405/2023

Pratapa Ram S/o Mularam, Aged About 45 Years, R/o Vaada
Bhadvi Tehsil Bagoda District Jalore.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home, Secretariat Jaipur.
2.       Director General Of Police, Police Headquarters, Jaipur.
3.       Inspector General Of Police, Jodhpur Range, Jodhpur.
4.       Superintendent Of Police, Jalore.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Mahender Kumar Dudy
                                Mr. Himmat Jagga
For Respondent(s)         :     Mr. Manish Vyas, AAG with
                                Mr. Kailash Choudhary



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

15/12/2023

1. Learned counsel for the petitioner, at the outset, submit that

the controversy raised in the instant writ application, stands

resolved in view of the adjudication made by a Coordinate Bench

of this Court in the case of Subhash Chandra v. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.10353/2021

on 03.09.2021.

2. Learned counsel for the petitioner seek deicison of the

representation in a short period, while keeping into the judgment

of Subhash Chandra (supra).

3. In view of the above, the present petition is disposed of

while directing the respondents to decide the representation of the

[2023:RJ-JD:44084] (2 of 2) [CW-15405/2023]

petitioner within a period of thirty days from the date of

preference of the same along with the certified copy of this order,

while keeping into cosideration the judgment rendered in Subhash

Chandra (supra), strictly in accordance with law. All pending

applications also stand disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 326-Zeeshan

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