Shrimati Geeta Devi Wife Of ... vs State Of Rajasthan ...
2023 Latest Caselaw 1764 Raj/2

  [2023/RJJP/001945]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

               D.B. Civil Special Appeal (Writ) No. 66/2023

                                               In

                   S.B. Civil Writ Petition No. 13837/2022

  Shrimati Geeta Devi Wife Of Jagdish Prasad, Aged About 58
  Years, Resident Of Village Jakhal Tehsil Nawalgarh District
  Jhunjhunu.
                                                                            ----Appellant
                                           Versus
  1.       State       Of    Rajasthan,         Through         Its     Chief   Secretary
           Secretariat Janpath Jaipur Rajasthan.
  2.       District Collector Jhunjhunu, District Collectorate Campus
           Jhunjhunu Rajasthan.
  3.       Sub Divisional Officer Nawalgarh, Office Of Sub Divisional
           Officer Nawalgarh District Jhunjhunu Rajasthan.
  4.       Tehsildar, Tehsil Nawalgarh, Office Of Tehsildar Tehsil
           Nawalgarh District Jhunjhunu Rajasthan.
  5.       Sarpanch         Village      Jakhal,       Tehsil      Nawalgarh      District
           Jhunjhunu.
  6.       Executive Engineer Public Works Department, Nawalgarh,
           Tehsil Nawalgarh District Jhunjhunu Rajasthan.
                                                                        ----Respondents

For Appellant(s) : Mr. Ram Chandra Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Judgment / Order

07/02/2023

We find that by way of writ petition disputed questions of

fact have been raised by the appellant and the learned Single

Judge dismissed the writ petition.

[2023/RJJP/001945] (2 of 2) [SAW-66/2023]

What is essentially under challenge is an order dated

08.12.2021 passed by the Sub-Divisional Officer Nawalgarh in the

matter of opening roads and other arrangements with regard to

passage. That order is amenable to appellable jurisdiction. If the

appellant feels that she is aggrieved by that order, her remedy lies

in filing appeal against that order.

Subject to the aforesaid modification, we are not inclined to

entertain further this appeal.

Accordingly, this appeal is disposed off.

(ANIL KUMAR UPMAN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /17

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