Madan Lal Mali vs The State Of Rajasthan ...
2023 Latest Caselaw 7486 Raj

[2023:RJ-JD:30765]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13390/2023

Madan Lal Mali S/o Shri Nand Ram Mali, Aged About 62 Years, R/o Ward No.22, Village Bhopal Kharo, Post Kapasan, District Chittorgarh (Raj.).

----Petitioner Versus

1. The State of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad Chittorgarh (Raj.).

3. The Vikas Adhikari, Panchayat Samiti Kapasan, District Chittorgarh (Raj.).

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria For Respondent(s) : Mr. H.G. Chanda

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/09/2023

It is submitted by learned counsel for the parties that the

issue raised in the present writ petitions is squarely covered by

judgment in Om Prakash v. State of Raj. & Ors.: SBCW

No.870/2008, decided on 30.10.2013, which judgment has been

upheld by the Division Bench in State of Raj. & Ors. v. Om

Prakash : DBSAW No. 1703/2014, decided on 01.02.2017.

In view of the submissions made, the writ petition filed by

the petitioner is disposed of in light of and with the similar

directions as given in the case of Om Prakash (supra).

[2023:RJ-JD:30765] (2 of 2) [CW-13390/2023]

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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 132-Shahenshah/-

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