Rajasthan High Court - Jodhpur
Vimal Kumar Jain vs The State Of Rajasthan ... on 21 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:37626]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6748/2025
Vimal Kumar Jain S/o Mohan Lal Jain, Aged About 61 Years,
Ward No.3, Plot No. 255, Near Public Park, Pilibanga, District
Hanumangarh (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary
Department Of Local Self, Govt. Of Rajasthan,
Secretariat, Rajasthan, Jaipur.
2. The Director, Local Self Department, Rajasthan, Jaipur.
3. The District Collector, Hanumangarh District
Hanumangarh.
4. The Executive Officer, Municipal Board, Pilibanga, District
Hanumangarh.
5. The Sub Divisional Officer, Sub Division Office, Pilibanga,
District Hanumangarh.
6. Shankar Lal S/o Ruliya Ram, Plot No. 224, Sector No. 1,
Municipal Board Pilibanga, District Hanumangarh.
----Respondents
For Petitioner(s) : Mr. Jitender Singh Bhaleria
For Respondent(s) : -
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
21/08/2025
By way of filing the instant writ petition under Article 226 of
the Constitution of India, the petitioner has prayed for the
following reliefs:-
"It is, therefore, humbly and respectfully prayed that
this writ petition of the petitioner may kindly be allowed by
an appropriate writ, order or direction: -
A. That the respondents may kindly be directed to ensure
that the milk dairy be get removed from the residential area
of sector No. 1, ward No. District 4, Pilibangan,
Hanumangarh. The appropriate direction may kindly be
issued to the respondents to do the needful in the aforesaid
circumstances.
B. That the respondents may kindly be directed to take
effective steps pursuant to the letter dated 24.12.2024
[2025:RJ-JD:37626] (2 of 2) [CW-6748/2025]
annexure P/6 by ensuring that at the ground level, the
effect has taken place.
C. That the respondents may kindly be directed to consider
and decide the representation of the petitioner in
accordance with the judgment annexure P/1 by passing the
necessary order with all consequential benefits in a
stipulated period.
D. Any other appropriate writ, order or direction which this
Hon'ble Court may deemjust and proper in the facts and
circumstances of the case may kindly be passed in favour of
the petitioner.
E. Writ petition filed by the petitioner may kindly be allowed
with costs."
2. At the outset, learned counsel for the petitioner submitted
that the petitioner would be satisfied if the competent authority of
the Municipal Board, Pilibanga, District Hanumangarh is directed
to consider the petitioner's representation against the
establishment of Milk Dairy in a residential area by the private
respondent- Shankar Lal as expeditiously as possible.
3. The prayer made by the learned counsel for the petitioner
appears to be reasonable thus, the instant writ petition is disposed
of with a liberty to the petitioner to file a fresh representation
ventilating his grievances alongwith certified copy of the order
instant before the Executive Officer, Municipal Board, Pilibanga,
District Hanumangarh within a period of two weeks from today. In
case, a representation is so addressed, the Executive Officer,
Municipal Board, Pilibanga, District Hanumangarh shall consider
the same in accordance with law preferably within a period of four
weeks from receipt thereof.
4. Stay petition also stands disposed of accordingly.
(KULDEEP MATHUR),J
58-himanshu/-
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