Ramesh Gupta vs State Of Rajasthan
2021 Latest Caselaw 18053 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16121/2021

1. Ramesh Gupta S/o Shri Mukut Bihari Gupta, Aged About 62 Years, R/o Uparlapada, Chittorgarh (Raj.)

2. Brij Behari Gupta S/o Shri Mukut Bihari Gupta, Aged About 60 Years, R/o B - 359, Shastri Nagar, Bhilwara (Raj.)

3. Sunil Gupta S/o Shri Mukut Bihari Gupta, Aged About 48 Years, R/o Uparlapada, Chittorgarh (Raj.)

4. Smt. Chandra Kanta Gaggar D/o Shri Mukut Bihari Gupta W/o Shri Satya Narayan Gaggar, Aged About 65 Years, R/o B - 428, Shastri Nagar, Bhilwara (Raj.)

5. Smt. Koshalya Inani D/o Shri Mukut Bihari Gupta W/o Shri Purushottam Inani, Aged About 63 Years, R/o A - 495, Sanjay Colony, Bhilwara (Raj.)

6. Smt. Kusum Jhanwar D/o Shri Mukut Bihari Gupta W/o Shri Rajesh Jhanwar, Aged About 55 Years, R/o Kumbha Nagar, Nai Sabji Mandi, Chittorgarh (Raj.)

7. Smt. Sunita Namdhar D/o Shri Mukut Bihari Gupta W/o Shri Rajendra Namdhar, Aged About 51 Years, R/o Kumbha Nagar, Near Chittor Gas Agency, Chittorgarh (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Local Self Government Government Of Rajasthan, Jaipur (Raj.)

2. District Collector, Chittorgarh (Raj.)

3. Tehsildar Chittorgarh, Chittorgarh (Raj.)

4. Municipal Council, Chittorgarh, Through Its Commissioner, Municipal Council, Chittorgarh (Raj.)

----Respondents

For Petitioner(s) : Mr. Usman Gani For Respondent(s) :

JUSTICE DINESH MEHTA

Judgment / Order

(2 of 2) [CW-16121/2021]

01/12/2021

Mr. Gani, learned counsel for the petitioner, submits that in

identical matter, being SBCWP No.4998/2021, this Court has

granted interim order while issuing notices.

Hence, issue notice. Issue notice of stay application also,

returnable within six weeks.

Meanwhile, status quo with regard to the property in

question, as it exists today, shall be maintained by both the

parties.

Connect with SBCWP No.4998/2021.

(DINESH MEHTA),J

65-skm/-

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