Preeti Umarwal D/O Shri Shiva Umarwal vs The State Of Rajasthan ...
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Rajasthan High Court

Preeti Umarwal D/O Shri Shiva Umarwal vs The State Of Rajasthan ... on 28 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15180]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 1048/2024

1.        Preeti Umarwal D/o Shri Shiva Umarwal, Aged About 24
          Years, R/o 3455, Harijan Basti, Chokdi Topkhana, Huzuri,
          Ramganj Bazaar, Jaipur, Distt. Jaipur (Raj.)
2.        Shambhu Dayal Umarwal S/o Shri Bhagchand Umarwal,
          Aged About 38 Years, R/o 3369/6 Harijan Basti, Chokdi
          Topkhana, Huzuri, Ramganj Bazaar, Jaipur, Distt. Jaipur
          (Raj.)
3.        Anita W/o Shri Shiva Umarwal, Aged About 40 Years, R/o
          3455, Harijan Basti, Chokdi Topkhana, Huzuri, Ramganj
          Bazaar, Jaipur, Distt. Jaipur (Raj.)
                                                                        ----Petitioners
                                        Versus
1.        The State Of Rajasthan, Through The Principal Secretary
          Local Self Government Department, Govt. Of Rajasthan,
          Secretariat, Jaipur (Rajasthan).
2.        The Director Cum Ex-Officio, Joint Secretary, Local Self
          Government Department, Govt. Of Rajasthan, Residency
          Road, Jaipur (Rajasthan).
3.        The      Municipal       Corporation,         Jaipur       Heritage,     Jaipur
          Through Its Commissioner.
                                                                      ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

28/03/2024

It is submitted by learned counsel for the petitioners that

this Court in the case of Ravi Jajot & Ors. Vs. State of Rajasthan &

Ors.: SBCWP No. 10496/2018, decided on 30.08.2018, gave

certain directions. Pursuant thereto, the respondents were

[2024:RJ-JP:15180] (2 of 2) [CW-1048/2024]

required to undertake certain exercise, which exercise has so far

not been undertaken by the respondents.

As the petitioners have similar grievances as in the case of

Ravi Jajot (supra), the petitioners be permitted to approach the

respondents by way of a representation in the light of order in the

case of Ravi Jajot (supra).

In view of the submissions made by counsel for the

petitioners, the petition filed by the petitioners is disposed of. The

petitioners may approach the respondents in terms of prayer

made and noticed above.

If such a representation is made, the same shall be dealt

with appropriately by the respondents.

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

DIVYA SAINI /755

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