Priyanka Chouhan vs State Of Rajasthan
2023 Latest Caselaw 895 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1440/2023

Priyanka Chouhan D/o Ramesh Chouhan, Aged About 32 Years, Resident Of Tali Gali Ward No. 6, Pratapgarh, Tehsil Pratapgarh, District Pratapgarh (Raj.).

----Petitioner Versus

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

2. The Sub Divisional Officer, Pratapgarh, Tehsil Pratapgarh, District Pratapgarh (Raj.).

3. Tehsildar, Pratapgarh, District Pratapgarh (Raj.).

----Respondents

For Petitioner(s) : Mr. T.S.Champawat.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/01/2023

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 above submissions made by the counsel for the

petitioner, this writ petition is disposed of with the following

directions:-

(2 of 2) [CW-1440/2023]

"1. The respondent Nos.2 & 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.

3. The stay application also stands disposed of accordingly."

(VINIT KUMAR MATHUR),J 393-/Anil Singh/-

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