Rajasthan High Court - Jaipur
Arun Kumar Mandowra Andors vs Union Of India &Ors on 25 May, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.7595/2010 Arun Kumar & Ors. Vs. Union of India & Ors. Date Of Order :: 25/05/2010 Hon'ble Mr. Justice Ajay Rastogi Ms. Neetu Vyas, for petitioner.
One of the contentions advanced is that all the petitioners had participated in scheme namely Rajiv Gandhi Gramin LPG Vitrak, Hamirgarh, District Bhilwara in open category which was advertised on 17.10.09 and they all were informed that they may appear for the draw at 11:45 am on 29.4.2010 but their grievance is that before they could reach as per the time notified, the respondents have opened the draw and allotted to the person of their choice and immediately thereafter the petitioners made representation/complaint but no action has been taken by the authorities so far.
Issue notice to the respondents, along with a copy of this order, as to why the petition may not be disposed of finally at the stage of admission.
In the meanwhile and until furthers orders, respondents are restrained from proceeding further in regard to allotment under the scheme Rajiv Gandhi Gramin LPG Vitrak, Hamirgarh, District Bhilwara in open category which was advertised on 17.10.2009, without seeking prior permission of this Court.
(Ajay Rastogi),J.
VS Shekhawat/-p.1 7595cw10May25Sty.do