Rajasthan High Court - Jaipur
Ramesh Chand Bairwa And Anr vs State (Panchayati Raj Dep )Ors on 6 November, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.17872/2012 Ramesh Chand Bairwa & anr versus State of Rajasthan & ors 6.11.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Sunil Kumar Jain - 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-JW