Ram Prasad Ghogaliya vs State Of Rajasthan Through The ...
2024 Latest Caselaw 935 Raj/2

Rajasthan High Court

Ram Prasad Ghogaliya vs State Of Rajasthan Through The ... on 6 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6179]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13315/2018

1.       Ram        Prasad   Ghogaliya         Father/o        Shri    Gulab    Chand
         Ghogaliya, Aged About 24 Years, Resident Of Ward No.18,
         Ringus, Tehsil Shri Madhopur,
2.       Ritu Chawariya W/o Shri Ram Prasad Chogaliya, Aged
         About 20 Years, Resident Of Ward No.18, Ringus,
3.       Ramniwas S/o Shri Gulab Chand, Aged About 20 Years,
         Residient Of Ward No.18, Ringus,
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan Through The Principle Secretary, Local
         Self       Government       Department,           Govt.       Of   Rajasthan,
         Government Secretariat, Jaipur (Raj)
2.       The Director, Local Self Bodies, Government Of Rajasthan,
         Residency Road, Jaipur (Raj)
3.       Nagar Palika Ringus, District Sikar Through Its Chief
         Executive Officer (Raj)
                                                                      ----Respondents

For Petitioner(s) : Mr. Kuldeep Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/02/2024

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 DB Special Appeal No.1733/2018 : Virendra

Kumar & Ors. Vs. State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is permitted to be withdrawn.

[2024:RJ-JP:6179] (2 of 2) [CW-13315/2018]

4. The petitioners would be free to file a representation before

the respondents within a period of two weeks from today.

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 writ petition so also stay application stand dismissed

accordingly.

8. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(GANESH RAM MEENA),J

ARTI SHARMA /12

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