Deendayal vs State Of Rajasthan ...
2023 Latest Caselaw 8667 Raj

[2023:RJ-JD:35783]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16669/2023

Deendayal S/o Omprakash, Aged About 38 Years, Resident Of Harijan Basti, Ward No.17, Taranagar, Dist. Churu.

----Petitioner Versus

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

2. Executive Officer, Municipal Board, Taranagar, District Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Manish Barasa for Mr. Sanjay Raj Pandit.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

18/10/2023

1. Learned counsel for the petitioner 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 D.B. 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 The present petition is permitted to be withdrawn.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 petitioner 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

[2023:RJ-JD:35783] (2 of 2) [CW-16669/2023]

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 petitioner'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.

(ARUN BHANSALI),J 136-Rmathur/-

Powered by TCPDF (www.tcpdf.org)