Rajasthan High Court - Jodhpur
Brijlal vs State Of Rajasthan (2023:Rj-Jd:29648) on 14 September, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:29648] (1 of 2) [CW-13880/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13880/2023
1. Brijlal S/o Shri Jetha Ram, Aged About 54 Years, Resident
Of Ward No. 06, Chak 10 Dwm, Tehsil Rawatsar, District
Hanumangarh.
2. Revanta Ram S/o Shri Hari Ram, Aged About 53 Years,
Resident Of Ward No. 06, Chak 10 Dwm, Tehsil Rawatsar,
District Hanumangarh.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Rajasthan
State Agricultural Marketing Board, Govt. Of Rajasthan,
Jaipur.
2. Director, Rajasthan State Agricultural Marketing Board,
Jaipur.
3. Secretary, Krishi Upaj Mandi, Rawatsar, District
Hanumangarh.
4. Superintending Engineer, Rajasthan State Agricultural
Marketing Board, Sri Ganganagar.
----Respondents
For Petitioner(s) : Mr. RC Joshi
For Respondent(s) : Mr. LK Purohit, GC
Mr. M.C. Bishnoi, GC
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/09/2023
1. The petitioners have preferred the present writ petition claiming the following reliefs :-
"i. That the Order (Annexure-6) passed by the Respondent No.02 may kindly be quashed and set aside.(Downloaded on 12/11/2023 at 05:57:01 AM)
[2023:RJ-JD:29648] (2 of 2) [CW-13880/2023] ii. That the Tender Order dated 18.08.2023 (Annexure-
7) passed by the Respondent No.04 may kindly be quashed and set aside qua the road between Chak - 23 PWD to Chak-09-10 DWM of about 2.80 kms (upto murram road) under KUMS, Rawatsar.
iii. That the Order dated 25.07.12023 (Annexure-05) may kindly be quashed and set qua the road between Chak-23 DWD to Chak-09--10 of about 2.80 kms (upto murram road) under KUMS, Rawatsar whereby the priority of the proposal has been changed. iv. That the Respondents may kindly be directed to issue a fresh tender for the construction of the road from Chak-09 DWM to Chak-10 DWM."
2. Learned counsel for the petitioner submits that these are the seven roads, which are sanctioned in Rawatsar as stipulated area. Learned counsel raises apprehension that only four roads will be constructed whereas seven roads ought to be constructed and also the sequence of construction of roads has been changed.
3. Learned Government Counsel appearing for the respondent assures this Court that all seven roads shall be constructed at the earliest.
4. In view of the above, the present petition is disposed of with a direction to the respondents to adhere to the assurance given by learned Government Counsel appearing for the respondents. The petitioners shall be at liberty to approach this Court again, in case need arises.
5. All pending applications also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
257-Sudheer/-
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