Sher Mohammad @ Shere Khan vs State And Ors
2023 Latest Caselaw 96 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 365/2010

Sher Mohammad @ Shere Khan S/o Shri Samde Khan, by caste Musalman, 38 years, R/o.Kela, Tehsil Chhatargarh, District Bikaner.

----Petitioner Versus

1. The State of Rajasthan through the Chief Secretary, Government of Rajasthan, Jaipur.

2. The District Magistrate, Bikaner.

3. The Divisional Commissioner, Bikaner Division, Bikaner.

----Respondent

For Petitioner(s) : Ms. Manisha Purohit for Mr. M.S. Purohit For Respondent(s) : Mr. R.D. Bhadu.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/01/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in a batch of writ petitions led by

S.B.Civil Writ Petition No.4452/2019 (Goverdhan Singh

Parihar vs. The State of Rajasthan & Anr.), decided on

10/11/2021.

For the same reasons, the present writ petition is disposed of

with a direction to the petitioner to file a fresh representation

within a period of 15 days from the date of receipt of certified

copy of this order to the respondent No.2-District Magistrate,

Bikaner and the District Magistrate, Bikaner shall pass a speaking

order preferably within a period of two months from the date of

(2 of 2) [CW-365/2010]

receipt of the representation from the petitioner, keeping in mind

the relevant judgments mentioned in the order passed by this

Court on 10/11/2021, the existing policy of the State, strictly in

accordance with law.

(VINIT KUMAR MATHUR),J 61-SanjayS/-

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