Vidhya Devi vs State Of Rajasthan
2021 Latest Caselaw 12862 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9901/2021

Vidhya Devi W/o Ramesh Kumar, Aged About 49 Years, By Caste Rawal, Resident Of Veerwada, Tehsil Pindwara, District Sirohi (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Panchayati Raj And Rural Department, Jaipur (Rajasthan).

2. The District Collector, Sirohi.

3. Gram Panchayat Veerwara, Through The Sarpanch, Gram Panchayat Veerwada, Tehsil Pindwara, District Sirohi (Rajasthan).

4. Sharwan Kumar S/o Jawaningji, By Caste Purohit, Resident Of Veerwada, Tehsil Pindwara, District Sirohi (Rajasthan).

                                                                                                   ----Respondents


                                   For Petitioner(s)          :    Mr. Govind Suthar
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/08/2021

Issue notice. Issue notice of the stay application also,

returnable within a period of six weeks.

In the meantime, the parties are directed to maintain status

quo as it exists today.

(VIJAY BISHNOI),J

28-mohit/-

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