JAGDISH CHANDRA AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant case is a glaring example of disobedience of the orders passed by this Court and the respondents are keeping their eyes and ears closed, in utter violation of the directions issued by this Court twice.

(2.) The instant writ petition has been filed by the petitioner with the following prayer:-

(3.) By way of filing this petition, the petitioner is seeking a direction against the respondents for keeping his house out of the facility area. Counsel submits that for redressal of the same grievance, the petitioner has twice approached this Court by way of filing two different writ petitions being S.B. Civil Writ Petition Nos.397/2008 and 1687/2018. Counsel submits that both these writ petitions were disposed of by this Court vide orders dtd. 8/3/2017 and 4/7/2023 respectively and on both the occasions, this Court directed the respondents to decide the representation of the petitioner. Counsel submits that in spite of passing of a considerable time, till date, the representations submitted by the petitioner, filed pursuant to the above orders passed by this Court, have not been decided by the respondents, for the reasons best known to them. Counsel submits that under these circumstances, interference of this Court is warranted.