Raju vs The State Of Rajasthan ...
2024 Latest Caselaw 8760 Raj

Rajasthan High Court - Jodhpur

Raju vs The State Of Rajasthan ... on 7 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40905]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16354/2024

Raju S/o Kishor Harijan, Aged About 40 Years, R/o Baba Basti,
Kushalbag Place, Banswara (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       The Commissioner Municipal Council, District Banswara
         (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Priyank Kewaliya.
For Respondent(s)            :



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/10/2024

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied, if his representation is considered and decided

by the respondents, while keeping into consideration the judgment

passed by this Court in Madan Lal Vs. State of Rajasthan and

Anr. (S.B. Civil Writ Petition No.8108/2019) decided on

08.07.2020 alongwith other connected matters.

2. In light of such submission, the present petition is disposed

of with a direction to the respondents to decide the representation

of the petitioner, while keeping into consideration the order passed

in the case of Madan Lal (supra) within a period of three weeks

from the date of receiving the certified copy of this order, strictly

in accordance with law. However, the impugned order shall not

cause any kind of prejudice while the representation is decided.

[2024:RJ-JD:40905] (2 of 2) [CW-16354/2024]

3. All pending applications also stand disposed of.

4. 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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 48-Shahenshah/-

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