Mehar Development Society And Goshala vs State Of Rajasthan
2024 Latest Caselaw 4841 Raj

Rajasthan High Court - Jodhpur

Mehar Development Society And Goshala vs State Of Rajasthan on 29 May, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                    S.B. Civil Writ Petition No. 9143/2024

Mehar Development Society And Goshala, Mehro Ki Dhani, Post
Kunda, Tehsil Fatehgarh, District Jaisalmer Through Its President
Baraideen Khan S/o Salakh Khan, Aged About 35 Years, R/o
Mehro Ki Dhani, Post Kunda, Tehsil Fatehgarh, District Jaisalmer.
                                                                         ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through Secretary To Department Of
          Animal       Husbandry,            Government             Of     Rajasthan,
          Secretariat, Jaipur.
2.        Director,     Gopalan        -     Directorate,           Government      Of
          Rajasthan,     Opposite          Police    Headquarter,        Tonk   Road,
          Jaipur.
3.        Joint     Director,    Department            Of     Animal      Husbandry,
          Pashupalan Bhawan, Near Air Force Circle, Jaisalmer.
4.        The District Collector, Jaisalmer.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bhawani Singh Ransi for
                                   Mr. Manas Ranchore Khatri
For Respondent(s)            :     Dr. Praveen Khandelwal, AAG with
                                   Mr. Piyush Bhandari



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

29/05/2024

1. Learned counsel for the parties submit that the

controversy involved in the present case is squarely covered by a

judgment dated 25.04.2024 passed by this Court in S.B. Civil Writ

Petition No.4199/2024 titled as "Hariyala Rajasthan Gaushala

Vikash Sansthan vs. State of Rajasthan & Ors.".

2. In view of the submissions made by the learned counsel for

the parties, the writ petition is allowed with a direction to the

(2 of 2) [CW-9143/2024]

respondents to disburse the grants already sanctioned in favour of

the petitioner in pursuance of the sanction order dated

16.01.2024.

3. As far as the future grants and benefits are concerned, the

respondents will be free to take action after giving a fair

opportunity of hearing to the petitioner-Gaushala by passing an

appropriate, reasoned and speaking order, if they so desire.

(VINIT KUMAR MATHUR),J 70-SanjayS/-

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