Prabhu Ram vs The State Of Rajasthan
2023 Latest Caselaw 221 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6851/2022

1. Prabhu Ram S/o Shri Rama Ram, Aged About 57 Years, R/o Pananiyo Ki Dhani, Mate Ka Tala, Tehsil Chauhtan, District Barmer.

2. Giradhari Lal S/o Shri Kumpa Ram, Aged About 57 Years, R/o Bakhasar, Tehsil Sedwa, District Barmer.

----Petitioners Versus

1. The State Of Rajasthan, Through The Director And Joint Secretary To Government, Social Justice And Empowerment Department, Government Of Rajasthan, Jaipur.

2. The Assistant Director, Social Justice And Empowerment Department, Barmer.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki For Respondent(s) : Mr. Anil Kumar Gaur, AAG

JUSTICE DINESH MEHTA

Order

06/01/2023

1. Learned counsel for the petitioners submits that the

controversy involved in the present writ petition is squarely

covered by the judgment of this Court in bunch of writ petition led

by S.B. Civil Writ Petition No.372/2013; Anokh Bai Vs. State

of Raj. & Ors.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioners to file a representation within

two weeks along with certified copy of the order instant and a

copy of the judgment in the case of Anokh Bai (supra).

(2 of 2) [CW-6851/2022]

3. On receipt of representation along with the certified copy of

the order instant, respondents shall decide the same within a

period of eight weeks, in accordance with law including the law

laid down in Anokh Bai's case.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 234-A.Arora/-

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