Lalit vs State Of Rajasthan ...
2023 Latest Caselaw 8463 Raj

[2023:RJ-JD:34553]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9818/2018

1. Lalit S/o Shri Ramesh Chandra Harijan, Aged About 34 Years, Indra Colony, Kishore Nagar, Rajnagar, District Rajsamand (Raj.).

2. Ravi S/o Shri Chandmal Chhaparwal,, Aged About 22 Years, Meta Magri, Khanon Ka Rasta, Dhoinda, District Rajsamand (Raj.).

3. Kanti Lal S/o Shri Vaishakh Ji Harijan,, Aged About 36 Years, Indra Colony Extension, Kishore Nagar, Rajsamand, District Rajsamand (Raj.).

4. Manju Bai W/o Shri Jagdish Harijan,, Aged About 40 Years, Mukherjee Chouraha, Surajpol, Kankroli, Rajsamand, Rajsamand, District Rajsamand (Raj.).

5. Bhagwati Devi W/o Shri Kishan Lal Bhangi,, Aged About 31 Years, Surajpol Talab Ki Pal, Kankroli, District Rajsamand (Raj.).

6. Suraj Kumar S/o Shri Bihari Lal Harijan,, Aged About 35 Years, Surajpol Talab Ki Pal, Harijan Basti, Kankroli, District Rajsamand (Raj.). And

7. Asha W/o Shri Mangilal Harijan, Aged About 41 Years, Indra Colony, Kihore Nagar Extension, Rajsamand, District Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Local Self, Government Of Rajasthan, Secretariat, Jaipur, District Jaipur (Raj.) And

2. The Municipal Council, Rajsamand Through The Commissioner, Municipal Council, Rajsamand, District Rajsamand (Raj.).

----Respondents

For Petitioner(s) : Mr. Chaitanya Kumar Gehlot with Ms. Vandana For Respondent(s) : Mr. Suniel Purohit

JUSTICE DINESH MEHTA

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

[2023:RJ-JD:34553] (2 of 2) [CW-9818/2018]

Division Bench of this Court vide its order dated 09.08.2019

rendered in D.B. Special Appeal No.1733/2018 : Virendra

Kumar & Ors. Vs. State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is dismissed as withdrawn.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 stay application also stands dismissed accordingly.

(DINESH MEHTA),J 172-akansha/-

Powered by TCPDF (www.tcpdf.org)