Kulwant Singh vs State Of Rajasthan ...
2023 Latest Caselaw 7892 Raj

[2023:RJ-JD:32680]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4994/2020

Kulwant Singh S/o Shri Hakam Singh, Aged About 40 Years, B/c Jat Sikh, R/o 14, D.o.l.a., Police Station Rawla, Disstrict Sriganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Divisional Commissioner, Bikaner Division, Bikaner.

2. The District Magistrate-Cum-District Collector, Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Bharat Singh Rathore For Respondent(s) : Mr. R.D. Bhadu

HON'BLE DR. JUSTICE NUPUR BHATI

Order

04/10/2023

1. The instant writ petition has been filed seeking quashing of

the order dated 09.05.2013 (Annexure-5), passed by the District

Magistrate-cum-District Collector, Sri Ganganagar and the order

dated 19.02.2019 (Annexure-7) passed by the court of Divisional

Commissioner, Bikaner Division, Bikaner.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by the order dated 10.11.2021 passed by this Court in a

bunch of writ petitions led by SBCWP No.4452/2019

(Goverdhan Singh Parihar Vs. State of Rajasthan with other

connected matters), which was decided in the following terms:-

"Thus, in the given circumstances, the present petitions are disposed of, while directing that each of the petitioners shall file a fresh representation within a period of 15 days from

[2023:RJ-JD:32680] (2 of 2) [CW-4994/2020]

the date of obtaining the certified copy of this order and each representation shall be considered afresh by the respective District Magistrate by passing speaking orders, while keeping in mind the relevant aforementioned judgments, the existing policy of the State, strictly in accordance with law. All pending applications also stand disposed of."

3. In view of the statement made by learned counsel for the

parties, the present writ petition is disposed of in the light of the

observations made by this Court in the case of Goverdhan Singh

Parihar (supra).

4. Stay application as well as all other pending applications, if

any, also stand disposed of.

(DR. NUPUR BHATI),J

232-/Devesh/-

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