Naveen Kumar vs State Of Raj. And Ors
2021 Latest Caselaw 18738 Raj

(1 of 1) [SAW-918/2012]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Spl. Appl. Writ No. 918/2012

Naveen Kumar

----Appellant Versus State Of Raj. And Ors.

----Respondent

For Appellant(s) : Mr. Pradeep Singh with Ms. Preet Kamal Kaur on behalf of Mr. H.S. Sidhu For Respondent(s) : Mr. Jagdish Vishnoi

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

09/12/2021 The Interlocutory Application (No.1/2021) has been filed by the learned counsel for the petitioner to take the certified copy of the Judgment dated 30.05.2019 on record. Considering the entirety of facts and circumstances, the application is allowed and the Judgment dated 30.05.2019 is taken on record.

The Interlocutory Application (No.2/2021) has been filed by the learned counsel for the petitioner to implead Municipal Board Lalgarh Jattan, District Sri Ganganagar as respondent No.3 in this writ petition and to substitute the panchayat with the Municipal Board Lalgarg Jattan in the array of respondents. Since, the Panchayat Samiti has now been given stature of Municipality, the application is allowed and the Municipal Board Lalgarh Jattan is impleaded as respondent No.3 in this writ petition. Amended cause title has already been filed. The same is taken on record.

Office to proceed.

(SAMEER JAIN),J (SANDEEP MEHTA),J

32-/Devesh/-

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