Manish Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 7960 Raj

Rajasthan High Court - Jodhpur

Manish Kumar vs The State Of Rajasthan ... on 11 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37804]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14980/2024

Manish Kumar S/o Hukma Ram, Aged About 32 Years, R/o
Purana Ramdev Mandir Wali Galli, Bandra Bass, Bikaner.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       Commissioner, Nagar Nigam, Jodhpur South, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sanjay Raj Pandit
                                   Mr. Manish Barasa
For Respondent(s)            :     -



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

11/09/2024

1. Learned counsel for the petitioner seeks permission to

withdraw the present petition in light of the directions given by the

Division Bench of this Court vide its order dated 09.08.2019

rendered in D.B. Special Appeal No.1733/2018 : Virendra

Kumar & Ors. Vs. State of Rajasthan & Anr.

2. Permission granted.

3. The present petition is permitted to be withdrawn.

4. The petitioner would be free to file a representation before

the respondents within a period of two weeks from today.

5. In case, the representation is so addressed along with a

certified copy of the order instant, the respondents shall consider

petitioner's grievances in accordance with law including the

[2024:RJ-JD:37804] (2 of 2) [CW-14980/2024]

judgment passed by Division Bench in the case of Virendra

Kumar (supra).

6. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievances. The same may not

be construed to be an order to decide the representation in a

particular manner.

7. The writ petition so also the stay application stand dismissed

accordingly.

8. 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 68-/Vivek/-

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