Bhura Lal vs State Of Rajasthan (2024:Rj-Jd:8713)
2024 Latest Caselaw 1687 Raj

Rajasthan High Court - Jodhpur

Bhura Lal vs State Of Rajasthan (2024:Rj-Jd:8713) on 20 February, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:8713]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 1735/2024

                                   Bhura Lal S/o Shri Heera Lal Teli, Aged About 88 Years, R/o Ward
                                   No. 14, Teli Street, Khidki Gate, Tehsil Chhoti Sadri, District
                                   Chittorgarh, Rajasthan.
                                                                                        ----Petitioner
                                                                Versus
                                   1.     State Of Rajasthan, Through The Secretary, Local Self
                                          Department, Government Of Rajasthan, Secretariat,
                                          Jaipur (Raj.)
                                   2.     Executive Officer, Municipality, Chhoti Sadri, District
                                          Udaipur, Rajasthan.
                                                                                    ----Respondents


                                   For Petitioner(s)        :     Mr. Manish Patel.
                                   For Respondent(s)        :     Mr. Kuldeep Prajapat for
                                                                  Mr. Rajesh Parihar.


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/02/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

No.16001/2023 "Smt. Pushpa Devi Mogra Vs. State of

Rajasthan & Anr." decided on 24.11.2023.

3. In view of the submission made before this Court, the writ

petition is allowed. The order dated 14.07.2023 (Annex.7) passed

by the Municipality, Chhoti Sadri, District Pratapgarh (Raj.) is

quashed and set aside.

(VINIT KUMAR MATHUR),J 40-/Vivek/-

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