Rajasthan High Court - Jodhpur
Shaitan Singh Sankhla vs State Of Rajasthan on 29 July, 2021
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6959/2021
Shaitan Singh Sankhla S/o Shri Bhika Ram Ji, Aged About 66
Years, R/o- Nayapura Lal Sagar, Mandore, Jodhpur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Chief Secretary, Govt.
Of Rajasthan, Jaipur (Raj.).
2. The Principal Secretary Water Resources Department,
Govt. Of Rajasthan, Jaipur (Raj.).
3. The Joint Secretary, Finance (G And T) Department, Govt.
Of Rajasthan, Jaipur (Raj.).
4. Addl. Secretary Cum Chief Engineer, Water Resource
Department Rajasthan, Jaipur (Raj.).
5. Chief Engineer, Water Resources Zone, Rajasthan, Jaipur
(Raj.).
6. Addl. Chief Engineer, Narmada Canal Project, Sanchore,
Distt. Jalore (Raj.).
----Respondents
For Petitioner : Mr. KK Shah
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 29/07/2021 Despite service of notices no one appeared on behalf of the respondents.
Learned counsel for the petitioner has submitted that despite clear directions of the Finance Department not to levy additional performance security, the respondents are insisting the petitioner to pay the same.
In view of the above, the respondent No. 2 - Water resource Department is restrained from insisting the petitioner to pay additional performance security till next date.
List after two weeks.
(VIJAY BISHNOI),J 206-pratibha/-
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