Rajasthan High Court - Jaipur
Mahendra Kumar Jat vs State (Panchayati Raj Dep )Ors on 25 September, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.13632/2012 Mahendra Kumar Jat versus State of Rajasthan & ors 25.9.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr RDS Naruka for petitioner(s) BY THE COURT:
Learned counsel prays for disposal of the writ petition with liberty to file representation to the respondents in regard to his/her/their grievance.
In view of aforesaid, writ petition is disposed of with liberty to the petitioner(s) to make representation to the respondents. In case of representation, respondents are directed to consider and decide the same. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J