Nirmala Dangi vs State Of Rajasthan
2023 Latest Caselaw 467 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19679/2022 Nirmala Dangi D/o Shri Bheru Lal Dangi, Aged About 32 Years, R/o Village Bhalon Ka Guda, Panchayat Samiti Kurabad, Tehsil Girwa, District Udaipur, Rajasthan.

----Petitioner Versus

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

2. The District Collector, District Udaipur, Rajasthan.

3. The Sub Divisional Officer, Girwa, District Udaipur, Rajasthan.

4. The Tehsildar, Kurabad, District Udaipur, Rajasthan.

5. The Patwari, Patwar Circle Bhalon Ka Guda, Tehsil Kurabad, District Udaipur.

----Respondents

For Petitioner(s) : Mr. Keshav Bhati.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order 11/01/2023

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:

1. The respondent Nos.2 and 3 are directed to issue Special Bonafide Resident Certificate (TSP Area) to the

(2 of 2) [CW-19679/2022]

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 151-Sumit/-

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