Vimal Kumar vs The State Of Rajasthan ...
2023 Latest Caselaw 4240 Raj

[2023/RJJD/014022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5647/2023

1. Vimal Kumar S/o Mohanlal, Aged About 37 Years, R/o 226, Harijanon Ka Mohalla, Uniyara, Tehsil Uniyara, Distt. Tonk (Raj.)

2. Lad Devi W/o Vimal Kumar, Aged About 31 Years, R/o 226, Harijanon Ka Mohalla, Uniyara, Tehsil Uniyara, Distt. Tonk (Raj.)

3. Indra Devi W/o Ranjit Kumar, Aged About 33 Years, R/o Ward No. 8, Harijan Basti, Uniara, Tonk, Distt. Tonk (Raj.)

4. Raghuvir S/o Shri Kanhaiya Lal, Aged About 35 Years, R/o 45, Harijan Puliya Ke Pas, Ward No. 6, Uniara, Village Uniara, Tehsil Uniara, Distt. Tonk (Raj.)

5. Daulat Devi W/o Raghuvir, Aged About 34 Years, R/o 45, Harijan Puliya Ke Pas, Ward No. 6, Uniara, Village Uniara, Tehsil Uniara, Distt. Tonk (Raj.)

6. Sharda D/o Gopal Lal, W/o Rajesh, Aged About 27 Years, R/o Harijan Mohalla, Ward No. 7, Uniara, Tonk, Distt. Tonk (Raj.)

7. Lali Devi W/o Ravindra Bhagwan, Aged About 24 Years, R/o Ward No. 7, Uniara, Tonk, Distt. Tonk (Raj.)

8. Vikram S/o Omprakash, Aged About 30 Years, R/o Uniyara, District Tonk.

9. Visvajeet S/o Boduram, Aged About 31 Years, R/o Uniayara, District Tonk.

----Petitioners Versus

1. The State Of Rajasthan, Through The Principal Secretary Local Self Government Department, Govt. Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Director Cum Ex-Officio, Joint Secretary, Local Self Government Department, Govt. Of Rajasthan, Residency Road, Jaipur (Rajasthan).

3. The Municipal Board Uniyara, Disst. Tonk (Raj.) Through Its Executive Officer.

----Respondents

[2023/RJJD/014022] (2 of 2) [CW-5647/2023]

For Petitioner(s) : Mr. Sunil Kumar Singodiya (through VC)

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/05/2023

Learned counsel for the petitioners submits that he does not

want to press the present writ petition at this stage, however,

seeks liberty to file a representation to the respondents in light of

the judgment rendered by this Court in a bunch of writ petitions

led by S.B. Civil Writ Petition No.10496/2018 "Ravi Jajot & Anr.

Vs. State of Rajasthan & Ors." decided on 30.08.2018.

In view of the submission made above, the present writ

petition is disposed of with liberty to the petitioner to approach

the respondents by way filing a representation.

(VINIT KUMAR MATHUR),J 82-/Vivek/-

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