Rajasthan High Court - Jodhpur
Ram Dayal Singh & Ors vs Chif Secretary To The State Of Raj &Ors on 10 April, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
S.B. Civil Writ Petition No.3165/2009.
April 10, 2009
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
______________________________________ Mr. K.R. Choudhary for the petitioner.
Heard learned counsel for the petitioner. Initially, the petitioner preferred writ petition before the Division Bench under the label "PIL" for the same relief as sought in this writ petition. Prayer of the petitioner is that at least the respondents are required to redress the grievance of the citizens.
In this view of the matter, it is expected of the respondents that they shall consider the prayer of the citizens of the area made in the representation Annex.-13 and will take proper action for the redressal of their grievance in accordance with law.
With aforesaid observation, this writ petition is disposed of.
(Gopal Krishan Vyas) J.
Ojha, a.