Rajasthan High Court - Jaipur
Ramesh Chand Khatik vs State (Panchyati Raj Dep )Ors on 14 December, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.20107/2012 Ramesh Chand Khatik Versus State & Ors. DATE OF ORDER : 14/12/2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Kuldeep Aswal, for petitioner
*** Learned counsel submits that this matter may be disposed of with liberty to petitioner to make a representation to the respondents with respect to his grievance and if any representation is made, respondents be directed to consider the same. In view of the limited prayer made above, this writ petition so as stay application are disposed of with liberty as prayed for. If any representation is made by the petitioner, the respondents are directed to consider and decide the same as per the provisions of law.
[M.N.BHANDARI], J.
FRBOHRA/20107CWP2012.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A