Rajasthan High Court - Jodhpur
Mahesh Kumar vs State And Anr. (2024:Rj-Jd:11451) on 6 March, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:11451]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5519/2004
Mahesh Kumar S/o Nihal Chand, aged about 45 years, R/o Shop
No.5, Mahaveer Marked, Tehsil and District Barmer.
----Petitioner
Versus
1. State of Rajasthan through Secretary, Local Bodies,
Government of Rajasthan, Jaipur.
2. Municipal Council, Barmer.
----Respondents
For Petitioner(s) : Mr. Sudhir Sharma
For Respondent(s) : Mr. Rajesh Parihar
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 06/03/2024
1. Learned counsel for the parties are in agreement that the controversy involved in the present case is squarely covered by a judgment dated 03.01.2024 rendered by this Court in a bunch of writ petitions led by S.B. Civil Writ Petition No.5515/2004 (Mangilal Vs. State of Rajasthan & Anr.), in the following terms:-
"In view of the discussions made above, the writ petitions stand disposed of and it is ordered that if the petitioners file any representation for redressal of their grievances in light of the notification/order dated 18.11.2000 within a period of four weeks from today, the same shall be considered and decided by the respondents expeditiously, preferably within a period of eight weeks from the date of receipt of such representation, strictly in accordance with law by way of passing a speaking order.(Downloaded on 07/03/2024 at 08:40:10 PM)
[2024:RJ-JD:11451] (2 of 2) [CW-5519/2004] Till the representation is decided by the respondents, the petitioners shall not be evicted from the shops in question."
2. The present writ petition is also disposed of in terms of the judgment rendered in the case of Mangilal (supra).
(VINIT KUMAR MATHUR),J 35-Arun P/-
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