Mani Lal Patidar vs State Of Rajasthan (2026:Rj-Jd:13047)
2026 Latest Caselaw 4200 Raj

Rajasthan High Court - Jodhpur

Mani Lal Patidar vs State Of Rajasthan (2026:Rj-Jd:13047) on 18 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:13047]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 616/2019

Mani Lal Patidar S/o Sh. Kodar Ji Patidar, Aged About 46 Years,
Mukam Post Badigama Chota Tehsil Sawla, Distt. Dungarpur.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Panchayat
         Raj Department, Govt. Of Rajasthan, Jaipur.
2.       Sh.    Asutosh         Pednekar,        Secretary,        Panchayat     Raj
         Department, Govt. Of Rajasthan, Jaipur.
3.       Sh.   Chandmal         Verma,       Chief      Executive     Officer,   Zila
         Parishad Dungarpur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pramendra Bora
For Respondent(s)           :     Mr. Harish Kumar Purohit
                                  Mr. Chandmal Verma, R-3, CEO, ZP
                                  Dungarpur.
                                  At present-ED Admin, RSRTC, Jaipur



               HON'BLE MS. JUSTICE REKHA BORANA

Order

18/03/2026

1. In pursuance to the bailable warrant issued vide order dated

20.01.2026, respondent No.3-Mr. Chandmal Verma, CEO, Zila

Parishad Dungarpur is present in person before the Court. Let his

attendance be marked.

2. An unconditional apology has been tendered by him. The

compliance report has also been filed.

3. Counsel for the petitioner does not refute the fact that the

compliance, in its true letter and spirit, has been made.

4. In view of the compliance report and in view of the

unconditional apology tendered, this Court is not inclined to

(Uploaded on 18/03/2026 at 06:22:43 PM)

[2026:RJ-JD:13047] (2 of 2) [WCP-616/2019]

proceed with the present contempt proceedings any further and

the contempt petition is hence, disposed of.

5. Bailable warrant stands discharged.

6. Rule stands discharged.

(REKHA BORANA),J 111-manila/-

(Uploaded on 18/03/2026 at 06:22:43 PM)

Powered by TCPDF (www.tcpdf.org)