Rajasthan High Court - Jodhpur
Doongar Singh vs State & Ors on 2 September, 2008
Author: H.R.Panwar
Bench: H.R.Panwar
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
Doongar Singh
Vs.
State of Raj. & Ors.
S.B.WRIT PETITION NO.6413/2008
Date of Order :: 02/09/2008
PRESENT
HON'BLE MR.JUSTICE H.R.PANWAR
Mr.Rajesh Shah, for the petitioner.
BY THE COURT:
Learned counsel for the petitioner submits that there is an order of Lokayukta Annexure-7 and despite that the respondent No.3 District Collector, Sirohi is not proceeding in the matter. Learned counsel counsel for the petitioner, therefore, submits that the petitioner may be permitted to make a detailed representation to the respondents No.3 & 4 the District Collector, Sirohi and the Chief Executive Officer, Zila Parishad, Sirohi respectively ventilating his grievances and they may be directed to consider and decide the same expeditiously.
2
In this view of the matter, let the petitioner make a detailed representation to the respondents No.3 & 4, the District Collector, Sirohi and the Chief Executive Officer, Zila Parishad, Sirohi respectively ventilating his grievances and if such a representation is made by the petitioner, the respondents No.3 and 4 shall consider and decide the same strictly in accordance with law within one month therefrom.
With these directions, the writ petition is disposed of.
(H.R.PANWAR), J.
NK 3 S.B.CIVIL MISC.STAY APPLICATION NO.11227/2008 IN S.B.CIVIL WRIT PETITION NO.6413/2008 Date of Order :: 02/09/2008 HON'BLE MR.JUSTICE H.R.PANWAR Mr.Rajesh Shah, for the petitioner.
Since the writ petition itself has been disposed of, the stay petition also stands disposed of.
(H.R.PANWAR), J.
NK