Rekha vs The State Of Rajasthan ...
2023 Latest Caselaw 11073 Raj

Rajasthan High Court - Jodhpur

Rekha vs The State Of Rajasthan ... on 21 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44839]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 19575/2023

Rekha W/o Deepak Kumar, Aged About 29 Years, Ward No. 31,
Rcp Tal Colony, Durga Mandir Ke Pass, Mukesh Kirana Store Ke
Piche, Suratgarh, District Sriganganagar, Rajasthan.
                                                                           ----Petitioner
                                        Versus
1.         The   State      Of     Rajasthan,         Through          The    Secretary,
           Department Of Local Self Government, Secretariat, Jaipur.
2.         Executive     Officer,     Municipal       Board,         Sri   Vijay Nagar,
           District Sri Ganganagar, Rajasthan.
                                                                      ----Respondents


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



             HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/12/2023

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 The present petition is permitted to be withdrawn.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:44839] (2 of 2) [CW-19575/2023]

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.

(KULDEEP MATHUR),J 62-Ravi Khandelwal

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