Raman Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 8546 Raj

[2023:RJ-JD:35070]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14878/2023

1. Raman Kumar S/o Shaymlal, Aged About 43 Years, Resident Of 1502, Subhashpura, Near Mata Mandir Ward No 27. Akadeeyawala, Bikaner.

2. Arti W/o Vikram Kumar, Aged About 32 Years, Resident Of Indra Colony Ganesh Chowk, Near Ramdev Mandir, Bikaner.

3. Geeta Devi W/o Harphool Lahora, Aged About 43 Years, Resident Of Indras Colony, Ganesh Chowk, Near Ramdev Mandir, Bikaner.

4. Asha Lohara W/o Sanjay Kumar, Aged About 42 Years, Resident Of Ward No. 04, Udaipurwati, Jhunjhunun, Rajasthan.

5. Rekha Devi W/o Ratan Lal, Aged About 39 Years, Resident Of Ward No. 04, Udaipurwati, Jhunjhunun, Rajasthan.

6. Mamta W/o Rahul, Aged About 22 Years, Resident Of Rampura Basti, Lal Garh, Bikaner.

7. Asha W/o Shri Rajendra Chawariya, Aged About 23 Years, Resident Of Rampura Basti, Lal Garh, Bikaner.

8. Dilip Kumar S/o Gauri Shankar, Aged About 36 Years, R/o 13 Kyd, Bikaner, Rajasthan.

9. Sangeeta W/o Deepak Kumar, Aged About 38 Years, R/o Galli No. 14, Lalgarh, Rampura Basti, Bikaner.

10. Neetu Panwar D/o Virendra Kumar, Aged About 23 Years, R/o Uit Quarter No. 24, In Front Of Shiksha Sadan School, Subhashpura, Bikaner, Jodhpur

11. Bhakti S/o Shri Raju, Aged About 21 Years, Resident Of Pabubari, Choti Guhad, Bikaner.

12. Lokesh Pandit S/o Shri Jitendra Pandit, Aged About 22 Years, Resident Of Pabubari, Choti Guhad, Bikaner.

13. Shalu D/o Shri Ravi Kumar, Aged About 22 Years, Resident Of Manju Colony, Behind Office Of Zila Parishad Bikaner.

14. Akshay Jawa S/o Shri Pappu Jawa, Aged About 22 Years, Resident Of Ganga Sahar, Babu Chowk, Bikaner.

15. Damyantri W/o Vishal Murari, Aged About 26 Years, Resident Of Vinoba Basti, Bikaner.

[2023:RJ-JD:35070] (2 of 3) [CW-14878/2023]

16. Pooja W/o Naresh Dharu, Aged About 21 Years, Resident Of Manju Colony Behind Office Of Zila Parishad, Bikaner.

17. Yadav Chawariya Son Of Shri Karan Chawariya, Resident Of Pratap Basti, Bikaner,

18. Vijay Chandeliya S/o Shri Shankar Lal, Aged About 23 Years, Resident Of Prapat Basti, Bikaner.

19. Vijay Chawariya, Aged About 21 Years, Resident Of Pratap Basti, Bikaner.

20. Asha Devi W/o Shri Mangturam, Aged About 24 Years, Resident Of Pratap Basti, Bikaner.

21. Shushila W/o Shri Khiyaram, Aged About 39 Years, Resident Of Goga Gate, Bandra Bas, Bikaner.

22. Durga Devi W/o Shri Suresh Kumar, Aged About 39 Years, Resident Of Vinoba Basti, Bikaner.

23. Santosh Devi W/o Shri Dinesh Kumar, Aged About 37 Years, Resident Of Vinoba Basti, Bikaner.

----Petitioners Versus

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

2. Executive Officer, Municipal Corporation Bikaner.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Vineet R. Dave
For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/10/2023

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.

[2023:RJ-JD:35070] (3 of 3) [CW-14878/2023]

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.

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 34-Shahenshah/-

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