- (1.) Heard learned counsel.
(2.) These petitioners before this Court have approached this Court aggrieved by the order dated 12th October, 2009 passed by the District Collector, Bhilwara rejecting their representation filed in pursuance of the directions of this Court dated 9th April, 2008 while deciging D.B. Civil Special Appeal (Writ) No.752/2007 - Manak Lal Vs. State of Rajasthan & Ors. The said appeal was filed aggrieved by the dismissal of the writ petition by the learned Single Judge vide order dated 23.7.2007 whereby the learned Single Judge permitted the appellant Manak Lal to submit representation for redressal of his grievance to the authority competent. The Division Bench also reiterated the said direction and permitted the appellant to file a copy of the writ petition and rejoinder before the competent authority i.e. District Collector, Bhilwara.
(3.) Accordingly, the petitioners appear to have approached the learned District Collector by representation dated 11.6.2008 vide order sheet entries (Annex.43, page 265 of the writ petition) after hearing the said appellant Manak Lal and other connected persons, the learned Collector passed the impugned order on 12th October, 2009 which is subject matter of challenge before this Court in the present writ petition.;