Brij Lal vs State Of Rajasthan (2024:Rj-Jd:25117)
2024 Latest Caselaw 4916 Raj

Rajasthan High Court - Jodhpur

Brij Lal vs State Of Rajasthan (2024:Rj-Jd:25117) on 30 May, 2024

                                   [2024:RJ-JD:25117]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 9226/2024
                                   Brij Lal S/o Khiya Ram, Aged About 45 Years, R/o Ward No. 4,
                                   11 Sd, Jankidaswala, Sri-Ganganagar, Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Principal Secretary,
                                            Department Of Rural Development And Panchayati Raj,
                                            Jaipur, Rajasthan.
                                   2.       Chief Executive Officer, Zila Parishad, Sri-Ganganagar,
                                            Rajasthan.
                                   3.       Block Development Officer, Panchayat                       Samiti    Sri-
                                            Vijaynagar, Sri-Ganganagar, Rajasthan.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Kanishk Singhvi.
                                   For Respondent(s)         :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 30/05/2024

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 Sardar Mal

v. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.9772/2011, decided on 07.08.2012. 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 judgment, ibid, as

expeditiously as possible.

(ARUN MONGA),J 67-Rmathur/-

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