Mohammed Siddique vs State Of Rajasthan ...
2023 Latest Caselaw 4468 Raj

[2023/RJJD/014687]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6443/2023

Mohammed Siddique S/o Shri Abdul Razak, Aged About 53
Years, R/o 285 Otc Scheme, Farooq Azam Colony, Mullatalai,
District Udaipur.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home, Government Of Rajasthan.
2.       Divisional Commissioner, Udaipur Division, Udaipur.
3.       The District Magistrate, Udaipur.
4.       The Superintendent Of Police, Udaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Avin Chhangani
For Respondent(s)         :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

11/05/2023

1.    Learned counsel for the petitioner, at the outset makes a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner while

keeping into consideration the judgment rendered in a bunch of

writ petitions led by S.B. Civil Writ Petition No.4452/2019

(Goverdhan Singh Parihar Vs. State of Rajasthan & Ors.), the FIR

(Annex.1) as well as the letter dated 27.08.2021 (Annex.5) and

also antecedents of the petitioner.

2.    In light of such limited submission, the present writ petition

is disposed of while directing that the petitioner to file a fresh

representation within a period of 15 days from the date of



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                                   receiving a certified copy of this order, which shall be considered

                                   by the respondents and a speaking order shall be passed while

                                   keeping in mind the order passed in S.B. Civil Writ Petition

                                   No.4452/2019,        the   FIR     (Annex.1),         letter       dated    27.08.2021

                                   (Annex.5) and antecedents of the petitioner, strictly in accordance

                                   with law.

                                   3.    All pending applications also stand disposed of accordingly.



                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

116-nirmala/-

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