Rahul Lakhan vs The State Of Rajasthan ...
2023 Latest Caselaw 3999 Raj

[2023/RJJD/013313]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6040/2023

1. Rahul Lakhan S/o Phoolchand Lakhan, Aged About 28 Years, R/o Ward No. 13, Ganga Sagar, Road, Behind Ambedkar Bhawan, Nawa City, Dist. Nagaur (Raj.).

2. Ramkishan Panwar S/o Ramesh Kumar, Aged About 25 Years, R/o Ward No. 30, Harijan Basti, Ratangarh, Dist. Churu (Raj.).

3. Seema Panwar, Aged About 33 Years, R/o Ward No. 13, Ganga Sagar, Road, Behind Ambedkar Bhawan, Nawa City, Dist. Nagaur (Raj.).

4. Vandana Lakhan D/o Phoolchand Lakhan, Aged About 30 Years, R/o Ward No. 13, Ganga Sagar, Road, Behind Ambedkar Bhawan, Nawa City, Dist. Nagaur (Raj.).

5. Sanju Devi W/o Naresh Kumar, Aged About 38 Years, R/o Ward No. 23, Harijan Basti, Ladnu, Dist. Nagaur (Raj.).

6. Saroj Devi W/o Dinesh, Aged About 37 Years, R/o Ward No. 23, Harijan Basti, Ladnu, Dist. Nagaur (Raj.).

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.

2. Executive Officer, Municipal Board, Ladnu, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sanjay Raj Pandit
For Respondent(s)            :     -



                        JUSTICE DINESH MEHTA

                                        Order

03/05/2023

1. Learned counsel for the petitioners seeks permission to

withdraw the present petition in light of the directions given by the

Division Bench of this Court vide its order dated 09.08.2019

[2023/RJJD/013313] (2 of 2) [CW-6040/2023]

rendered in DB Special Appeal No.1733/2018 : Virendra

Kumar & Ors. Vs. State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is permitted to be withdrawn.

4. The petitioners would be free to file a representation before

the respondents within a period of two weeks from today.

5. In case, the representation is so addressed along with a

certified copy of the order instant, the respondents shall consider

petitioners' grievance in accordance with law including the

judgment passed by Division Bench in the case of Virendra Kumar

(supra).

6. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

7. The writ petition so also stay application stand dismissed

accordingly.

(DINESH MEHTA),J 89-Akansha-C-7-/-

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