Choudhary Kanaram Dhaka Memorial ... vs State Of Rajasthan (2026:Rj-Jd:8954)
2026 Latest Caselaw 2732 Raj

Rajasthan High Court - Jodhpur

Choudhary Kanaram Dhaka Memorial ... vs State Of Rajasthan (2026:Rj-Jd:8954) on 18 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:8954]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Writ Contempt No. 514/2022

Choudhary Kanaram Dhaka Memorial Sansthan, (CKRD Memorial
Livestock      Assistant    Diploma         Training        Institute),     Dhighal,
Jhunjhunu, (Rajasthan), Through Its Representative, Shri Faruk
Sayed S/o Shri Sadik Sayed, Aged About 36 Years.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Animal Husbandry, Secretariat, Jaipur, Rajasthan.
2.       Shri Ashok Sampatram, Secretary, Department Of Animal
         Husbandry,     State      Of     Rajasthan,         Secretariat,    Jaipur,
         Rajasthan.
3.       Shri Ajeet Singh Rajawat, Registrar, Rajasthan University
         Of Veterinary And Animal Science Bikaner, Veterinary
         University Road, Near Deendayal Upadhyay Circle Bikaner,
         Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Yashraj Singh Karnawat



              HON'BLE MS. JUSTICE REKHA BORANA

Order

18/02/2026

1. The present contempt petition has been filed alleging

disobedience of order dated 11.11.2021 passed in S.B. CWP No.

15599/2021.

2. Vide order dated 11.11.2021, the Court directed the

respondents to decide the application of the petitioner Institute

after conducting necessary inspection.

3. Vide order dated 25.02.2022 (Annexure-3), the respondents

rejected the application of the petitioner Institute and observed

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[2026:RJ-JD:8954] (2 of 2) [WCP-514/2022]

that even the inspection of the petitioner Institute is not feasible

and as a consequence, no NOC can be granted.

4. Counsel for the petitioner submits that order dated

25.02.2022 was assailed in a writ petition which stood dismissed

and Special Appeal filed against the same remains pending.

5. In view of the fact that order dated 25.02.2022 has already

been assailed and the writ petition stands dismissed, this Court is

not inclined to proceed further with the present contempt

proceedings.

6. The present contempt petition is hence, disposed of.

(REKHA BORANA),J 6-Mak/-

(Uploaded on 18/02/2026 at 01:46:30 PM)

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