Rajkumar Kilaniya And Ors vs State Rural Develp And Panchayati Anr ...
2024 Latest Caselaw 1038 Raj/2

Rajasthan High Court

Rajkumar Kilaniya And Ors vs State Rural Develp And Panchayati Anr ... on 9 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6760]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16750/2017

1.       Rajkumar Kilaniya Son Of Shri Prabhu Dayal, By Caste
         Meghwal, Resident Of Village Rampura, Post Chirana,
         Tehsil Nawalgarh, District Jhunjhunu Raj.
2.       Radhey Shyam Gurjar Son Of Shri Magna Ram Gurjar, By
         Caste Gurjar, Resident Of Dhani Kuwa Guniyala, Village
         Bagora, Tehsil Udaipurwati, District Jhunjhunu Raj.
3.       Chetram Meena Son Of Shri Sukhdeva Meena, By Caste
         Meena, Resident Of Village Sirohi, Post Jhopda, Tehsil
         Chauthka Barwara, District Sawai Madhopur Raj.
                                                                         ----Petitioners
                                           Versus
1.       State       Of       Rajasthan            Through            Secretary    Cum
         Commissioner,             Rural    Development           And     Panchayatiraj
         Departme, Govt. Secretariat, Jaipur Raj.
2.       Chief      Executive        Officer     Cum       Additional      Examination
         Controller, Zila Parishad Jalore Raj.
                                                                       ----Respondents

For Petitioner(s) : Mr. Dharmendra Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2024

Counsel for the petitioners after arguing at some length

submits that the petitioners may be allowed a liberty to make a

representation to the respondents for redressal of their grievances

which have been raised in the present petition.

In view of the limited prayer made by counsel for the

petitioners, the present writ petition is disposed of with liberty to

[2024:RJ-JP:6760] (2 of 2) [CW-16750/2017]

the petitioners to make a representation to the competent

authority for redressal of their grievances.

Since the main petition has been disposed of, the stay

application and all pending application/s, if any, also stand

disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /11

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