Ramavtar Gurjar S/O Shri Kalyan ... vs Ujjawal Rathore, ...
2023 Latest Caselaw 2587 Raj/2

[2023/RJJP/003584]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 849/2022

                                              In

                 S.B. Civil Writ Petition No.12386/2017

Ramavtar Gurjar S/o Shri Kalyan Sahai Gurjar, Aged About 39
Years, R/o 521/30, Shiv Colony, Jhalana Doongari, Jaipur (Raj.).
                                                                               ----Petitioner
                                          Versus
1.       Ujjawal          Rathore,        Director         Cum         Joint      Secretary,
         Department Of Local Self, Govt. Of Rajasthan, G-3,
         Rajmahal Residential Area, C-Scheme, Near Civil Line
         Phatak, Jaipur.
2.       Shri Mahendra Soni, Commissioner, Jaipur Municipal
         Corporation, Greater, Lalkothi, Jaipur.
3.       Shri Chand Mal Verma, Managing Director, Jaipur Zila
         Dugdh Utpadak Sahakari Sangh Ltd. Near Gandhi Nagar
         Railway Station, Jaipur.
4.       State       Of     Rajasthan,          Through         Principal         Secretary,
         Department            Of     Local        Self,     Govt.       Of      Rajasthan,
         Secretariat, Jaipur.
                                                                        ----Respondents

For Petitioner(s) : Present in person For Respondent(s) : Ms. Benny T.A., Dy. Manager(Legal), Jaipur Dairy Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment

02/03/2023

For the reasons stated in the application No.3/2023, the

same is allowed. The documents appended with the application

are taken on record.

[2023/RJJP/003584] (2 of 2) [CCP-849/2022]

Learned counsel for the respondents submits that the

applications filed by the petitioner for allotment of dairy booth

could not be decided in view of an interim order of this Court in

S.B. Civil Writ Petition No.45/2022: Gujarat Cooperative Milk

Federation Ltd. Vs. State of Rajasthan & Ors. whereby, the

respondents have been restrained from allotting the dairy booths

in the city of Jaipur till further order. She submits that as soon as

the interim order is vacated or the aforesaid writ petition is

decided finally in their favour, they would immediately process the

applications filed by the petitioners within a period of two weeks

thereafter.

The petitioner is an agreement with the submission made by

the learned counsel for the respondents.

Heard. Considered.

This Court has, vide order dated 14.02.2022, directed the

respondents to take a decision on the applications filed by the

petitioner for allotment of the dairy booth. The applications could

not be decided in view of an interim order of this Court in S.B.

Civil Writ Petition No.45/2022 as stated in Para No.4 of the reply

filed by the respondents to the contempt petition.

The contempt petition is dismissed accordingly.

However, the respondents shall decide the applications filed

by the petitioner for allotment of dairy booth within the period of

two weeks as undertaken by them in the eventuality as stated

hereinabove.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/110

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