Jagdish Narayan Meena, S/O Shri Mool ... vs State Of Rajasthan (2024:Rj-Jp:15213)
2024 Latest Caselaw 2284 Raj/2

Rajasthan High Court

Jagdish Narayan Meena, S/O Shri Mool ... vs State Of Rajasthan (2024:Rj-Jp:15213) on 27 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15213]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 4043/2024

Jagdish Narayan Meena, S/o Shri Mool Chand Meena, Aged
About 47 Years, R/o Village Govindpura Urf Ropada, Tehsil
Sanganer District Jaipur
                                                                            ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through        Its      Secretary,    Rural
         Development               And       Panchayati            Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur
2.       Additional Commissioner And Deputy Secretary-Ii To The
         Government, Rural Development And Panchayati Raj
         Department,          Government            Of     Rajasthan,        Secretariat,
         Jaipur
3.       Chief Executive Officer, Zila Parishad, Jaipur
4.       Development Officer, Panchayat Samiti, Bassi, District
         Jaipur
5.       Shri Hari Narayan Meena, Additional Block Development
         Officer, Through Additional Commissioner And Deputy
         Secretary-Ii To The Government, Rural Development And
         Panchayati Raj Department, Government Of Rajasthan,
         Secretariat, Jaipur
                                                                         ----Respondents

For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

27/03/2024

Counsel for the petitioner after arguing at some length

submits that the petitioner may be permitted to make a

representation to the respondent-authorities to accommodate the

petitioner at a nearby place.

[2024:RJ-JP:15213] (2 of 2) [CW-4043/2024]

In view of the limited prayer made by counsel for the

petitioner, the petitioner is set at liberty to make a representation

as prayed above.

Accordingly, the present writ petition is disposed of.

Since the main petition has been disposed of, the stay

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

disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /118

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