Sohan Lal Bhagora vs The State Of Rajasthan ...
2025 Latest Caselaw 4074 Raj

Rajasthan High Court - Jodhpur

Sohan Lal Bhagora vs The State Of Rajasthan ... on 9 January, 2025

[2025:RJ-JD:1445]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 435/2025

Sohan Lal Bhagora S/o Kanti Lal Bhagora, Aged About 32 Years,
Ward No.1, Nagariya Fala, Village And Post Bhesara Bara, Tehsil
Galiyakot, District Dungarpur.
                                                                         ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The Secretary, Rural
         Development             And       Panchayati           Raj      Department,
         Government Of Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Dungarpur.
3.       The Vikas Adhikari, Panchayat Samiti Chikhli, District
         Dungarpur.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Bhagwana Ram.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

09/01/2025

1. At the very outset, learned counsel for the petitioner relies

on a judgment rendered in Ramesh Kumar Parihar Vs. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.3053/2021,

decided on 28.07.2023 passed by a Coordinate Bench of this

Court and states that instead of deciding the controversy afresh

by this Court, petitioner be permitted to file a fresh representation

before the competent authority and the competent authority be

directed to decided the same by passing appropriate order, in

accordance with law.

2. In the aforesaid premise, the writ petition is disposed of with

a liberty to the petitioner to file a fresh representation, which shall

[2025:RJ-JD:1445] (2 of 2) [CW-435/2025]

be gone into by the competent authority and appropriate

administrative order shall be passed in accordance with law.

3. Needless to say that the competent authority shall go

through the judgment relied upon by learned counsel for the

petitioners as mentioned hereinabove and apply its independent

mind on the applicability of the same before passing any order.

4. Needful be done as expeditiously as possible.

(ARUN MONGA),J 135-Sumit/-

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