Ranjeet Singh Meena And Ors vs State Of Raj And Ors (2024:Rj-Jp:17531)
2024 Latest Caselaw 2796 Raj/2

Rajasthan High Court

Ranjeet Singh Meena And Ors vs State Of Raj And Ors (2024:Rj-Jp:17531) on 15 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:17531]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 8825/2018

1.       Ranjeet Singh Meena S/o Shri Netaram, aged about 61
         years, R/o Village Govindpura Ropada At Present Resident
         Of Village Chainpura, Near Jawahar Circle, Tehsil -
         Sanganer, District Jaipur Raj.
2.       Mohan Lal Meena S/o Shri Lala Ram, aged about 33
         years,R/o Village Govindpura Ropada At Present Resident
         Of Village Chainpura, Near Jawahar Circle, Tehsil -
         Sanganer, District Jaipur Raj.
3.       Smt. Rama Devi W/o Late Sri Lala Ram Meena, aged
         about 62 years, R/o Village Govindpura Ropada At
         Present Resident Of Village Chainpura, Near Jawahar
         Circle, Tehsil - Sanganer, District Jaipur Raj.
4.       Ganga Ram Meena S/o Shri Netaram, aged about 67
         years, R/o Village Govindpura Ropada At Present Resident
         Of Village Chainpura, Near Jawahar Circle, Tehsil -
         Sanganer, District Jaipur Raj.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan Through Principal Secretary To The
         Government, Department Of Urban Development A, Govt.
         Secretariat, Jaipur.
2.       State Of Rajasthan Through Deputy Secretary (I) To The
         Government, Department Of Urban Development A, Govt.
         Secretariat, Jaipur.
3.       Officer     On    Special       Duty       (Visheshhadikari),       Urban
         Development And Housing, At Present Rajasthan Housing
         Board, Jyoti Nagar, Jaipur
4.       Rajasthan Housing Board Through Secretary, Jyoti Nagar,
         Janpath, Jaipur
                                                                   ----Respondents

For Petitioner(s) : Mr. Govind Prasad Kaushik For Respondent(s) : Mr. Ajay Shukla

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2024:RJ-JP:17531] (2 of 2) [CW-8825/2018]

Judgment / Order

15/04/2024

This writ petition is disposed of in following terms as agreed

and requested by learned counsels for the respective parties:-

1. The respondents shall take a conscious decision vide reasoned and speaking order on the application submitted by the petitioner in pursuance of the letter dated 01.11.2022 (Annexure-13) issued by the Rajasthan Housing Board within a period of twelve weeks from the date of communication of this order.

2. The interim order dated 25.04.2018 passed by this Court shall continue till the decision.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/155

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