Rajasthan High Court - Jodhpur
Prabhu Singh & Ors. vs . State Of Raj. & Ors. on 15 December, 2014
Author: Sandeep Mehta
Bench: Sandeep Mehta
S.B. Civil Writ Petition No.9270/2014
Prabhu Singh & Ors. Vs. State of Raj. & Ors.
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
:::
ORDER
S.B. Civil Writ Petition No.9270/2014 Prabhu Singh & Ors. Vs. State of Raj. & Ors.
Date of Order :: 15.12.2014 HON'BLE MR. JUSTICE SANDEEP MEHTA Mr.AD Ujjwal, for the petitioners.
....
Learned counsel for the petitioners submits that the controversy involved in the instant writ petition is covered by the judgment dated 30.6.2014 rendered by the Jaipur Bench of this Court in a bunch of writ petitions led by S.B. Civil Writ Petition No.5710/2013 (Papu Lal Sharma & Ors. vs. State of Raj. & Ors.). He, therefore, prays that the petitioners be given liberty to submit a representation to the respondents and the respondents be directed to decide the same expeditiously in the light of the aforesaid judgment.
Having regard to the facts and circumstances of the case, it is directed that the petitioners will submit a S.B. Civil Writ Petition No.9270/2014 Prabhu Singh & Ors. Vs. State of Raj. & Ors. 2 representation to the respondents within a period of four weeks from today. Upon receiving the said representation, the respondents shall decide the same within a period of eight weeks thereafter by a reasoned speaking order in the light of the judgment in Papu Lal Sharma's case (supra).
The writ petition is disposed of accordingly. No order as to cost.
(SANDEEP MEHTA), J.
S.Phophaliya