Omprakash Kumawat vs State Of Rajasthan (2023:Rj-Jd:44391)
2023 Latest Caselaw 10841 Raj

Rajasthan High Court - Jodhpur

Omprakash Kumawat vs State Of Rajasthan (2023:Rj-Jd:44391) on 18 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44391]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18443/2023

Omprakash Kumawat S/o Sunderlal Kumawat, Aged About 60
Years, Kumawat Mohalla, Durg, District Chittorgarh.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Secretariat,
         Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Chittorgarh
         (Raj.).
3.       The Vikas Adhikari, Panchayat Samiti Chittorgarh, District
         Chittorgarh (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. J.S. Bharleria
For Respondent(s)         :



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2023

It is submitted by learned counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

judgment in Om Prakash v. State of Raj. & Ors.: SBCWP

No.870/2008, decided on 30.10.2013, which has been upheld by

the Division Bench in State of Raj. & Ors. v. Om Prakash :DBSAW

No. 1703/2014, decided on 01.02.2017.

In view of the submissions made, the writ petition filed by

the petitioner is disposed of in light of and with the similar

directions as given in the case of Om Prakash (supra).

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

[2023:RJ-JD:44391] (2 of 2) [CW-18443/2023]

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.

Stay petition also stands disposed of.

(KULDEEP MATHUR),J 32-Ravi Khandelwal

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