Uday Pratap Singh vs State Rural Develp And Panchayati ...
2023 Latest Caselaw 870 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7128/2018

Uday Pratap Singh
                                                                      ----Petitioner
                                    Versus

State Rural Develp And Panchayati Ors
                                                                   ----Respondents

For Petitioner(s) : Mr.Ashish Saksena, Adv. For Respondent(s) : Mr.S.S.Raghav, AAG Mr.Rohit Choudhary, AGC

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

25/01/2023

Matter comes up on misc. application No.2/2021 for taking

legal representatives of the original petitioner on record.

Learned counsel for the petitioner submitted that the original

petitioner has expired on 06.06.2021 and legal representatives of

the petitioner are mentioned in para 3 of the application and they

want to pursue the writ petition.

This Court, considering the averments made in the

application and after hearing learned counsel for the petitioner,

allows the misc. application and takes legal representatives of the

original petitioner on record.

Learned counsel for the petitioner submits that the

controversy raised in the present writ petition is squarely covered

by the decisions rendered by this Court and copies of these

judgments have already been handed over to learned counsel for

the respondents - Mr.Rajesh Maharshi, AAG.

(2 of 2) [CW-7128/2018]

Learned counsel for the respondents wants time to seek

instructions in the matter.

List the matter on 31.01.2023 along-with S.B.Civil Writ

Petition Nos.5874/2019, 21714/2018 & 8567/2019.

(ASHOK KUMAR GAUR),J

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