Rajasthan High Court - Jodhpur
Avtar Singh & Ors vs State Of Raj. & Ors on 18 March, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
!! 1 !!
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.2129/2009 (Avtar Singh & Ors. Vs. The State of Rajasthan & Ors.) Date of order :: 18.03.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr.Mukesh Vyas, for the petitioners.
Heard learned counsel for the petitioners.
In the earlier writ petition filed by late Harnam Singh being S.B.Civil Writ Petition No.4200/1992 decided on 26th April, 1999 the following order was made:-
"The petition is disposed of finally with the direction to the Authority i.e. Revenue Tehsildar to decide the case within six months from the date of filing of the certified copy before him which petitioner under- takes to file within two weeks. If the matter is not already decided, the interim order passed earlier by this court shall remain in force."
The grievance of the petitioners are that though this Court has issued direction to the !! 2 !! Revenue Tehsildar to decide the case within a period of six months, but till today, it has not been decided.
In the interest of justice, this writ petition is disposed of with the direction that the concerned authority shall comply with the directions issued by this Court on 26th April, 1999 within a period of three months, if not already complied with.
(GOPAL KRISHAN VYAS), J.
A.K. Chouhan/-