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High CourtsSingle Bench(2023) 08 RAJ CK 0110

Alpa Saran vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 25 August 2023

HON’BLE JUDGES
Dinesh Mehta, J
CASE NUMBER
Civil Writ Petition No. 10012 Of 2019

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Judgment

5 paragraphs · 193 words

Dinesh Mehta, J

1.

Mr. Saran, learned counsel for the petitioner submits that the petitioner would be satisfied if the competent authority of the respondents is directed to consider petitioner’s representation dated 27.09.2018 expeditiously.

2.

The present petition is disposed of with a direction to the petitioner to file a fresh representation along with the copy of the judgment dated 29.07.2015 passed by the Division Bench of this Court at Jaipur Bench in the case of Gopal Kumawat Vs. State of Rajasthan & Ors. : D.B. Civil Writ Petition No.2963/2007 and a photocopy of the earlier representation dated 27.09.2018.

3.

In case, the representation is so addressed within a period of four weeks, the Commissioner, Commercial Tax Department Rajasthan, Jaipur - respondent No.2 or any other competent authority of the respondents shall consider the same in accordance with law within a period of three months of receiving the representation.

4.

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