Rajesh vs The State Of Rajasthan ...
2024 Latest Caselaw 8829 Raj

Rajasthan High Court - Jodhpur

Rajesh vs The State Of Rajasthan ... on 8 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41069]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11903/2024

1.       Rajesh S/o Kishore, Aged About 39 Years, R/o Behind
         Vinod Talkies, Bappa Basti, Banswara (Raj)
2.       Seema W/o Nandu, Aged About 36 Years, Resident Of
         Baba Basti, Banswara (Raj.).
                                                                       ----Petitioners
                                         Versus
1.       The    State      Of       Rajasthan,       Through         The      Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       Commissioner, Municipal Council, Banswara, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Suresh Khadav
For Respondent(s)              :     Ms. Jaya Dadhich, AGC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/10/2024

1. Learned counsel for the petitioners submits that the

petitioners would be satisfied, if their 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 petitioners, 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

[2024:RJ-JD:41069] (2 of 2) [CW-11903/2024]

not cause any kind of prejudice while the representation is

decided.

3. All pending applications also stand disposed of.

(VINIT KUMAR MATHUR),J 18-/Arun P/-

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