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Rajasthan High Court - Jodhpur

Jagdish Prasad Prajapati vs State Of Rajasthan on 25 May, 2021

Author: Dinesh Mehta

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7391/2021 Jagdish Prasad Prajapati S/o Shri Gopal Lal Prajapati, Aged About 40 Years, Permanent Resident Of Karwad, 269 Near Bus Stand, Kharwan, Kota (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj. Department, Govt. Of Rajasthan, Secretariat Jaipur.

2. The District Collector, Sirohi.

3. The District Program Coordinator-Cum-Chief Executive Officer, Zila Parishad, Sirohi.

4. Vikas Adhikari, Gram Panchayat, Abu Road (District Sirohi).

----Respondents For Petitioner(s) : Mr. Richin Surana through Cisco Webex App For Respondent(s) : Mr. Manish Kumar Sharma Mr. K. K. Bissa Both through Cisco Webex App JUSTICE DINESH MEHTA Order 25/05/2021

1. After arguing for some time, learned counsel for the petitioner submits that the petitioner would be satisfied if a direction is issued to the competent authority to consider and decide petitioner's representation (which he would be filing within a week) in accordance with law.

2. In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file appropriate (Downloaded on 29/05/2021 at 08:20:41 PM) (2 of 2) [CW-7391/2021] representation, along with web copy of the order instant within a period of seven days.

3. In case, a representation is so addressed within the aforesaid period, the competent authority shall consider and decide the same in accordance with law, preferably within a period of four weeks from the date of receipt of the representation.

4. 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 grievance. The same may not be construed to be an order to decide the representation in a particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 35-A.Arora/-

(Downloaded on 29/05/2021 at 08:20:41 PM)

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