Karishma Teji vs State Of Rajasthan ...
2023 Latest Caselaw 7884 Raj

[2023:RJ-JD:32713]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13721/2023

1. Karishma Teji W/o Shri Vijay Chanwariya, Aged About 25 Years, R/o Valmiki Basti, Badi Guwad, Bikaner, Rajasthan.

2. Nirma Devi W/o Shri Suparas Teji, Aged About 36 Years, R/o Valmiki Basti, Badi Guwad, Bikaner, Rajasthan.

3. Devial Chanwariya S/o Shri Kishore Chanwariya, Aged About 33 Years, R/o Pratap Basti, Near Shiv Shakti Recording Studio, Ward No. 10, Bikaner, Rajasthan.

4. Padama Panwar W/o Shri Banti Lal, Aged About 31 Years, R/o Near Basanti Tiles Factory, Shiv Bari, Bikaner, Rajasthan.

5. Virendra Chanwariya S/o Shri Vijay Chanwariya, Aged About 28 Years, R/o Valmiki Basti, Badi Guwad, Subhash Marg, Bikaner, Rajasthan.

6. Surendra Kharkhodiya S/o Shri Madanlal, Aged About 39 Years, R/o Kharkohdiya Bhawan, Nh-120, Near Dhanuka Bhawan, Rani Bazar, Bikaner, Rajasthan.

7. Priya W/o Shri Avinash Chanwariya, Aged About 30 Years, R/o Near Ramdev Mandir, Valmiki Basti, Badi Guwad, Bikaner, Rajasthan.

8. Khemchand Chanwariya S/o Shri Kishore Chanwariya, Aged About 34 Years, R/o Gali No. 17, Rampura Basti, Lalgarh, Bikaner, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary, Local Self Government Department, G-3, Rajmahal Residential Area, C-Scheme Near Civil Line Phatak, Jaipur, Rajasthan.

2. Joint Director, Local Self Government Department, G-3, Rajmahal Residential Area, C-Scheme Near Civil Line Phatak, Jaipur, Rajasthan.

3. Bikaner Municipal Corporation, Bikaner, Rajasthan Through Its Commissioner.

                                                                  ----Respondents





 [2023:RJ-JD:32713]                   (2 of 3)                    [CW-13721/2023]



For Petitioner(s)          :    Dr. Nikhil Dungawat
For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/10/2023

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

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 The present petition is permitted to be withdrawn.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.

[2023:RJ-JD:32713] (3 of 3) [CW-13721/2023]

8. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 403-AnilSingh/-

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