Chhatra Ram Chaudhary And Others vs State Of Rajasthan And Others

Vinit Kumar Mathur, J

Heard learned counsel for the petitioners.

Learned counsel for the petitioners, instead of pressing the present writ petition on merit, submits that the petitioners will be satisfied, if the respondent No.3-the Sub-Division Officer, Revdar, District Sirohi is directed to decide their pending representation dated 20.02.2024 (Annex.5) within stipulated period.

Considering the limited prayer made by learned counsel for the petitioners, the present writ petition is disposed of with a direction to the respondent No.3-the Sub-Division Officer, Revdar, District Sirohi to decide the pending representation of the petitioners dated 20.02.2024 (Annex.5) within a period of four weeks from the date of receipt of certified copy of this order strictly in accordance with law.

The stay application and other pending applications, if any, also stand disposed of.