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Milakh Raj Chugh vs State Of Rajasthan ...
2023 Latest Caselaw 9166 Raj

Citation : 2023 Latest Caselaw 9166 Raj
Judgement Date : 6 November, 2023

Rajasthan High Court - Jodhpur
Milakh Raj Chugh vs State Of Rajasthan ... on 6 November, 2023
Bench: Avneesh Jhingan

[2023:RJ-JD:37925]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11093/2022

Milakh Raj Chugh S/o Shri Ram Kishan Chugh, Aged About 50 Years, Resident Of 96-3Rd Block, Ward No. 16, Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Director Cum Joint Secretary, Local Self Department, Jaipur.

2. Urban Improvement Trust, Sri Ganganagar, Through Its Secretary.

3. Municipal Council, Sri Ganganagar, Through Its Commissioner.

                                                                   ----Respondents


For Petitioner(s)          :     Mr. C.S. Kotwani assisted by Karan
                                 Joshi
For Respondent(s)          :



HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

06/11/2023

1. This petition has been filed seeking setting aside of charge

sheet dated 03.06.2022. The counsel for the petitioner submits

that the brief facts are that a complaint was made in the year

2015 that Astha Hospital, Beniwal Hospital and Jubin Hospital, Sri

Ganganagar were operating without obtaining Change of Land Use

(C.L.U.) Certificate. The petitioner issued notices to these

hospitals. A charge sheet was issued against the petitioner stating

that he permitted hospitals to operate without C.L.U.

2. The contention is that the petitioner was not Commissioner

of Sri Ganganagar at the relevant time. Learned counsel for the

[2023:RJ-JD:37925] (2 of 2) [CW-11093/2022]

petitioner, after arguing for some length realizing that no reply has

been filed raising the issue raised in the petition, seeks permission

to approach the respondent for filing a reply vis-a-vis the issue

that the petitioner was not the delinquent.

3. The petition is disposed of as not pressed with liberty as

prayed for. There is no doubt that the respondent, in eventuality of

filing the reply by petitioner the same shall consider it in

accordance with law.

(AVNEESH JHINGAN),J 2-DhananjayS/-

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