Sanjay Wadhwa vs State Of Rajasthan
2021 Latest Caselaw 12312 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10123/2021

Sanjay Wadhwa S/o Baldev Wadhwa, Aged About 45 Years, Ward No. 04, Near Hanuman Temple, Rawatbhata, Chittorgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Local Self Government, Government Of Rajasthan, Jaipur.

2. The District Collector, Chittorgarh, Rajasthan.

3. The Municipal Board, Rawatbhata, District Chittorgarh Through The Executive Officer.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. MA Siddiqui
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/08/2021

Learned counsel for the petitioner has submitted that the

petitioner is in possession of a valid patta issued by the Gram

Panchayat for the premises in question, however, the Municipal

Board, Rawatbhata without even issuing any notice to the

petitioner is bent upon to demolish his property.

Issue notice. Issue notice of stay petition as well.

In the meantime, status quo with respect to the premises in

question as it exists today shall be maintained.

Connect with SBCWP No. 7598/2021.

(VIJAY BISHNOI),J

Surabhii/58-

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