Citation : 2021 Latest Caselaw 12811 Raj
Judgement Date : 16 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9879/2021
Kaba Ram S/o Shri Asu Ram, Aged About 31 Years, Resident Of Maliyon Ka Bera, Belwa Khatriya, Belwa, Tehsil Balesar, District Jodhpur.
----Petitioner Versus
1. The State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.
2. The District Collector Cum District Election Officer (Panchayat), Jodhpur.
3. The Divisional Commissioner, Jodhpur.
4. The Chief Executive Officer, Zila Parishad, Jodhpur.
5. The Block Development Officer, Panchayat Samiti Balesar, District Jodhpur.
6. Shri Hathi Singh S/o Shri Kishan Singh, Aged About 20 Years, Resident Of Village Belwa Khatriya, Belwa, Tehsil Balesar, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. G.R. Punia, Sr. Adv.
HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order
16/08/2021
Admit.
Issue notice.
No case for grant of interim stay is made out.
Hence, the stay petition is dismissed.
(VIJAY BISHNOI),J
23-mohit/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!