Shashi Devi vs State Of Rajasthan ...
2023 Latest Caselaw 7688 Raj

[2023:RJ-JD:31754]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14694/2023

1. Shashi Devi W/o Shyam, Aged About 41 Years, Resident Of Binoba Harijan Basti, Bikaner, Rajasthan.

2. Monika Lohiya D/o Shyam Lal Lohiya, Aged About 27 Years, Resident Of Behind Nagar Nigam Bhandar, Vinoba Basti, Bikaner, Rajasthan.

----Petitioners Versus

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

2. Municipal Corporation Of Bikaner, Through Executive Officer, Bikaner.

3. Commissioner, Municipal Corporation, Bikaner.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Amit Gaur
For Respondent(s)          :    -



                     JUSTICE DINESH MEHTA

                                     Order

26/09/2023

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 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 The present petition is dismissed as withdrawn.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.

[2023:RJ-JD:31754] (2 of 2) [CW-14694/2023]

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 154-Ramesh/-

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