Kavita Sukhwal vs State And Ors. (2024:Rj-Jd:9331)
2024 Latest Caselaw 1788 Raj

Rajasthan High Court - Jodhpur

Kavita Sukhwal vs State And Ors. (2024:Rj-Jd:9331) on 22 February, 2024

[2024:RJ-JD:9331]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Writ Misc Application No. 124/2017

Kavita Sukhwal D/o Shri Bherulal Sukhwal, R/o Sukhwal Mohalla,
Village Bamniya Kalan, Tehsil Railmagra, District- Rajsamand,
Rajasthan.
                                                                        ----Petitioner
                                      Versus
1.       State Of Rajasthan Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         Panchayat      Raj,      Government            Of     Rajasthan,      Jaipur,
         Rajasthan.
2.       Deputy      Secretary,        Administrative              Reforms   Group-3
         Department,         Government              Of      Rajasthan,        Jaipur,
         Rajasthan.
3.       Additional     Commissioner,             Rural       Development        And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
4.       Chief      Executive      Officer,      Zila     Parishad       Rajsamand,
         Rajasthan.
                                                                     ----Respondents


For Petitioner(s)           :     None present



                 HON'BLE MR. JUSTICE ARUN MONGA

Order

22/02/2024

The application herein is filed by the petitioner recalling the

judgment dated 10.04.2017 passed in S.B. Civil Writ Petition

No.3684/2017 (Kavita Sukhwal Vs. State of Rajasthan & Ors.).

The said writ petition was dismissed by a detailed judgment

dated 10.04.2017 by Nirmaljit Kaur, J. (as she then was).

[2024:RJ-JD:9331] (2 of 2) [WMAP-124/2017]

The application was filed some time in the year 2017 and has

remained pending ever since without there being any effective

steps to get the same listed.

Over the years, even the aforesaid judgment has attained

finality and even otherwise having seen the contentions of the

application, I am not persuaded to entertain the same as no

ground for interference is made out.

It was open to the petitioner to assail the said judgment in

accordance with law and in case the same was resorted, then also

the application is liable to be dismissed and if not, then too being

devoid of merit, is liable to be dismissed.

It is accordingly so ordered.

(ARUN MONGA),J

Abhishek Kumar S.No.64

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