Devi Lal vs Union Of India
2021 Latest Caselaw 12052 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 9687/2021

1. Devi Lal S/o Shri Sohan Lal Sahu, Aged About 42 Years, Resident Of Prem Nagar, Aasind, District Bhilwara.

2. Smt. Sahnaz Banu W/o Shri Ahmednoor Pathan, Aged About 42 Years, Resident Of Prem Nagar, Aasind, District Bhilwara.

3. Smt. Vimla Devi W/o Satyanarayan Sahu, Aged About 38 Years, Resident Of Prem Nagar Nagar, Aasind, District Bhilwara.

4. Dharmi Chand S/o Shri Ram Gurjar, Aged About 40 Years, Resident Of Prem Nagar Nagar, Aasind, District Bhilwara.

----Petitioners Versus

1. Union Of India, Through Secretary, Ministry Road Transport And Highways, Department Of Road Transport And Highways, New Delhi.

2. The District Collector, Bhilwara.

3. The Sub Divisional Officer, Aasind, District Bhilwara (Raj.).

4. Executive Officer, Public Works Department, National Highways Division, Pali, Rajasthan.

5. M/s. R.k. Infra Project (Contractor), Shri Radha Krishan Beniwal Th. Degona Dist. Nagor (Raj.).

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ramesh Purohit





                                                                          (2 of 2)               [CW-9687/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/08/2021

Issue notice. Issue notice of stay petition as well,

returnable on 18.8.2021.

In the meantime and till next date, parties are

directed to maintain status quo as it exists today.

(VIJAY BISHNOI),J

79-ms rathore

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