Manisha vs State Of Rajasthan
2023 Latest Caselaw 275 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 124/2023

Manisha D/o Shivshankar, Aged About 25 Years, 159, Chirwa, Tehsil Badgaon, District Udaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Dy. Secretary Rural Development And Panchayati Raj Department, Government Of Rajasthan.

2. Sub Divisional Officer, Tehsil Pratapgarh, District Pratapgarh (Rajasthan).

3. Tehsildar, Tehsil Badgaon, District Udaipur (Rajasthan).

4. Patwari, Patwar Mandal Chirwa, Tehsil Badgaon, District Udaipur.

----Respondents

For Petitioner(s) : Mr. Kunal Bishnoi.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

09/01/2023

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by the decisions of this Court in Chand Kanwar v. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.1627/2022, decided

on 02.02.2022 and Anita Suthar v. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.5450/2021, decided on 19.01.2022 and

therefore, the present writ petition may also be ordered to be

decided in light of the said judgments.

In view of the above submissions made by learned counsel

for the petitioner, this writ petition is disposed of with the

following directions:

(2 of 2) [CW-124/2023]

1. The respondent Nos.2 and 3 are directed to issue

Special Bonafide Resident Certificate (TSP Area) to the petitioner

in accordance with law. If the respondents are of the view that the

petitioner is not entitled for grant of Special Bonafide Resident

Certificate (TSP Area), they shall pass a speaking order and send

the same to the petitioner.

2. For the purpose aforesaid, the petitioner shall furnish a

representation along with the certified copy of the order instant

and the photostat copy of the application, she claims to have filed.

On receipt of the same, the Tehsildar concerned shall do the

needful within a period of 7 days.

The stay application also stands disposed of

accordingly.

(ARUN BHANSALI),J 142-Rmathur/-

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