Jyoti Gharu vs State Of Rajasthan ...
2023 Latest Caselaw 8444 Raj

[2023:RJ-JD:34702]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 16122/2023

1. Jyoti Gharu W/o Sashi Kumar, Aged About 32 Years, Resident Of Ward No. 20, Valmiki Basti, Near Bps, Tehsil Surajgarh, Pilani, District Jhunjhunu.

2. Meenakshi Gharu W/o Ajay Kumar, Aged About 27 Years, Resident Of Jediya Niwas Bhagwan Ganj, Police Chowki Ke Pass, Hajari Bag, Ajmer.

3. Prince Godiwal S/o Sunil Godiwal, Aged About 29 Years, Resident Of 37-Harijan Basti, Ward No. 11, Jhotwara, District Jaipur.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.

2. Commissioner, Nagar Nigam, Bikaner, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Sanjay Raj Pandit.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/10/2023

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 The present petition is permitted to be withdrawn.

[2023:RJ-JD:34702] (2 of 2) [CW-16122/2023]

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

petitioner's 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's 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.

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 74-AnilSingh/-

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