Khawaja Garib Niwaj Goushala Vikas ... vs State Of Rajasthan
2024 Latest Caselaw 4844 Raj

Rajasthan High Court - Jodhpur

Khawaja Garib Niwaj Goushala Vikas ... 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. 9418/2024

Khawaja Garib Niwaj Goushala Vikas Sansthan, Shekho Ka Tala,
District Jaisalmer Through Its Secretary Aarab Khan S/o Kayam
Khan, Aged About 30 Years, R/o Jesurana, Tehsil And District
Jaisalmer, District Jaisalmer At Present Residing At Shekho Ka
Tala, Nachana, Tehsil Pokran, 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
                                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-9418/2024]

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 238-SanjayS/-

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