Dal Chand Nayak vs State Of Rajasthan (2024:Rj-Jd:23661)
2024 Latest Caselaw 4685 Raj

Rajasthan High Court - Jodhpur

Dal Chand Nayak vs State Of Rajasthan (2024:Rj-Jd:23661) on 24 May, 2024

[2024:RJ-JD:23661]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8386/2024

1.       Dal Chand Nayak S/o Kishan Lal, Aged About 38 Years, R/
         o Mukam Post-Jitawas, Via-Kuranj, Tehsil And District-
         Rajsamand.
2.       Gunvant Jain S/o Prabhu Lal Jain, Aged About 39 Years,
         R/o Near Railway Station, Fatehnagar, Changedi, Tehsil
         And District-Udaipur.
3.       Madhav Lal Sirwee S/o Bheru Lal, Aged About 43 Years,
         R/o     Sirwee        Basti,      Meghakheda,                Post-Pipli   Ahiran,
         Railmagra, District-Rajsamand.
4.       Vishnu Sunita Ben D/o Nana Das, Aged About 45 Years,
         R/o Mukam Post Kabra, Via-Dariba, Railmagra, District-
         Rajsamand.
5.       Kailash Chandra Vaishnav S/o Kishan Das Vaishnav, Aged
         About 45         Years, R/o           Village-Kumariya Kheda, Near
         Charbhuja          Mandir,        Post-Namana,                Tehsil-Nathdwara,
         District-Rajsamand.
                                                                           ----Petitioners
                                          Versus
1.       State       Of      Rajasthan,           Through             Secretary,    Rural
         Development               And       Panchayati           Raj       Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The Commissioner, Rural Development And Panchayati
         Raj Department, Secretariat, Jaipur.
3.       Chief Executive Officer, Zila Parishad Rajsamand, District-
         Rajsamand.
4.       Vikash Adhikari, Panchayat Samiti Rajsamand, District-
         Rajsamand.
5.       Vikash Adhikari, Panchayat Samiti Railmagra, District-
         Rajsamand.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Ramesh Kumar
For Respondent(s)              :     --




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                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

1. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order passed by this Court in case of Mohan Lal

Meghwal & Ors. Vs. State of Rajasthan & Ors., S.B. Civil

Writ Petition No.15764/2021, decided on 08.12.2022. He

submits that the respondents may be directed to consider the

representation of the petitioner in light of the aforesaid judgment.

2. In view of the submissions made, without commenting on

the merits of the case, the petition filed by the petitioner is

disposed of with a direction to the competent authority to decide

the representation of the petitioner, in accordance with law,

keeping in view the observations made in the case of Mohan Lal

Meghwal (supra), as expeditiously as possible.

(ARUN MONGA),J 10-skm/-

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