Rajasthan High Court - Jodhpur
Asan Shrinathji Temple Trust vs State Of Rajasthan on 1 June, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8196/2022
Asan Shrinathji Temple Trust, Head Office Village Kukar Kheda,
Post/tehsil Bhim, District Rajsamand, Through Its Secretary,
Mahant Laxman Nath, Son Of Shri Jagdish Nath, By Caste Nath,
Aged 37 Years, Resident Of In Front Of Mahilabagh Jhalra, Gulab
Sagar, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Home Department, Government Of Rajasthan, Jaipur.
2. The District Collector, Pali.
3. The Additional District Collector, Pali.
----Respondents
For Petitioner(s) : Mr. Surendra Singh Choudhary
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
(VACATION JUDGE) Order 01/06/2022 Learned counsel for the petitioners at the outset makes a limited submission that the respondents may be directed to consider and decide the representation of the petitioners.
In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioners by passing a speaking order within a period of 60 days from the date of receipt of certified copy of this order, strictly in accordance with law.
Stay Petition also stands disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI), VJ 448-Sudheer//-
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