Sanwar Mal Jat And Others vs State Of Rajasthan And Others

Dinesh Mehta, J

Learned counsel for the petitioners submits that the petitioners would be satisfied in case the respondents are directed to decide the representation to be made by the petitioners in light of the order passed in the case of Bhawani Singh v. State of Rajasthan & Ors. : S.B. Civil Writ Petition No. 6447/2019, decided on 15.01.2021.

In view of the submissions made, the writ petition is disposed of with the direction to the petitioners to file a representation alongwith a certified copy of the order instant within a period of two weeks from today.

On receipt of the representation, the respondents shall decide the same in accordance with law by way of speaking order, preferably within a period of six weeks from the date of its receipt.

It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioners’ grievance. The same may not be construed to be an order to decide the representation in a particular manner.

The stay application also stands disposed of, accordingly.