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Rajasthan High Court - Jodhpur

Jj Construction And Suppliers vs Nagar Palika Mount Abu ... on 24 September, 2025

[2025:RJ-JD:42749]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 18423/2025

JJ Construction And Suppliers, Through Proprietor Jangjeet Singh
Having Registered Address At Shanti Sadan Near Bus Stand
Mount Abu District Sirohi Rajasthan.
                                                                            ----Petitioner
                                            Versus
1.       Nagar Palika Mount Abu, Through Chairman Nagar Palika
         Mount Abu Dist. Sirohi Rajasthan.
2.       Local       Self     Government           Department           Jaipur,   Through
         Secretary Local Self Government Department Jaipur.
                                                                        ----Respondents


For Petitioner(s)                :     Mr. Arpit Surana
For Respondent(s)                :     --



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order 24/09/2025

1. Learned counsel for the petitioner submits that the petitioner has preferred an application dated 13.08.2025 before the Commissioner, Municipal Council, Abu Parwat, District Sirohi, seeking information with regard to the alleged order of blacklisting passed against him and the same is pending till date. He makes a limited submission that a time-bound direction may be issued to the Commissioner, Municipal Council, Abu Parwat, District Sirohi, to decide the aforesaid application and if any order of blacklisting has been passed against the petitioner, the same may be furnished to him.

3. In view of the submissions made above, the instant writ petition is disposed of with a direction to the Commissioner, (Uploaded on 24/09/2025 at 07:25:02 PM) (Downloaded on 24/09/2025 at 10:30:07 PM) [2025:RJ-JD:42749] (2 of 2) [CW-18423/2025] Municipal Council, Abu Parwat, District Sirohi, to appropriately respond to the application dated 13.08.2025 (Annexure-4).

4. Needless to observe that in case any order of blacklisting has been passed against the petitioner, a copy thereof shall be supplied to him. The Commissioner shall decide the application within a period of one week from the date of receipt of a certified copy of this order.

5. Pending application(s), if any, stand(s) disposed of.

(SUNIL BENIWAL),J 33-Ashutosh/-

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