Chetan vs State Of Rajasthan (2023:Rj-Jd:44690)
2023 Latest Caselaw 11032 Raj

Rajasthan High Court - Jodhpur

Chetan vs State Of Rajasthan (2023:Rj-Jd:44690) on 20 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44690]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19349/2023

Chetan S/o Jagdish, Aged About 25 Years, Resident Of 19, Surya
Colony, Naya Gaon, Pali (Rajasthan)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Local Body, Govt. Of Rajasthan, Jaipur, G-3, Rajmahal
         Residential Area, Civil Lines Fatak, 22 Godam, Jaipur
         (Rajasthan)
2.       Municipal Council, Through Its Commissioner, Pali District-
         Pali (Rajasthan).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Prem Dayal Bohra.
For Respondent(s)         :     Mr. Piyush Bhandari.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

20/12/2023

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

DB 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 The present petition is permitted to be withdrawn.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 grievances in accordance with law including the

[2023:RJ-JD:44690] (2 of 2) [CW-19349/2023]

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 grievances. 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.

(KULDEEP MATHUR),J 75-Tikam/-

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