State Of Rajasthan vs Laxmi Narayan Bohra
2023 Latest Caselaw 79 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 66/2021

1. State Of Rajasthan, Through The Secretary, Public Health Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineering Department, Rajasthan, Jaipur.

3. The Superintending Engineer, Public Health And Engineering Department, Rajasthan, Jodhpur.

4. The Assistant Engineer, Public Health And Engineering Department, Rajasthan, Sub. Div. City Nagaur.

----Petitioners Versus Laxmi Narayan Bohra S/o Manchha Ram Bohra, Aged About 67 Years, By Caste Brahman, R/o Kathariya Ki Chok, Nagaur.

----Respondent

For Petitioner(s) : Ms. Anjana Jawa

JUSTICE DINESH MEHTA

Order

04/01/2023

1. The present review petition is directed against the order

dated 19.01.2021, passed by this Court in writ petition filed by the

respondent.

2. A perusal of the order under consideration reveals that

though, learned counsel for the respondent had placed reliance on

the judgment rendered in case of Sohanlal Mathur Vs. State of

Rajasthan & Ors.: S.B.Civil Writ Petition No.3631/2008,

decided on 17.11.2008, which has been affirmed by the Apex

Court in SLP (Civil)No.14932/2012, while disposing of the writ

petition, this Court has not given any finding about the

(2 of 2) [WRW-66/2021]

respondent's case being covered by the judgments relied upon

and has only directed the present petitioners to consider

respondent's representation in terms of the judgment rendered in

the case of Sohan Lal (supra).

3. Hence, this Court does not find any error apparent on the

face of the record because rights of the respondent have not been

decided. Obviously, the petitioners shall be free to decide

respondent's representation in accordance with law while

considering the referred judgment.

4. The review petition is, therefore, dismissed.

(DINESH MEHTA),J

134-Inder/-

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