Prema Ram vs State Of Rajasthan ...
2023 Latest Caselaw 7881 Raj

[2023:RJ-JD:32646]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14362/2023

1. Prema Ram S/o Sh. Panna Ram, Aged About 33 Years, R/o Village Gida, Tehsil Gida, District Barmer.

2. Dungar Ram Chouhan S/o Sh. Hameera Ram Chouhan, Aged About 28 Years, R/o Krishan Nagar, Kolu Rathoron, Jodhpur.

3. Krishna Ram S/o Sh. Ramu Ram Jat, Aged About 19 Years, R/o Kodiya Nada, Village Post Kelansar, Baap, Jodhpur.

4. Sita Devi D/o Jagdish Kumar, Aged About 28 Years, R/o Gida , Tehsil Gida, District Barmer.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Social Justice And Empowerment, Government Of Rajasthan, Jaipur.

2. The Director, Department Of Social Justice And Empowerment, Government Of Rajasthan, Jaipur.

3. The Deputy Director, Department Of Social Justice And Empowerment, Jodhpur.

----Respondents

For Petitioner(s) : Mr. D. S. Gaur For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/10/2023

Learned counsel for the petitioners submits that the

controversy involved in the present writ petition is squarely

covered by the judgment of this Court in bunch of writ petition led

by S.B. Civil Writ Petition No.372/2013 (Anokh Bai Vs. State of

Raj. & Ors).

[2023:RJ-JD:32646] (2 of 2) [CW-14362/2023]

In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioners to file a representation within

two weeks along with certified copy of the order instant and a

copy of the judgment in the case of Anokh Bai (supra) to the

respondents.

On receipt of representation along with the certified copy of

the order instant, the respondents shall decide the same within a

period of eight weeks, in accordance with law including the law

laid down in Anokh Bai's case.

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.

(VINIT KUMAR MATHUR),J 145-Vivek/-

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