Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Birla Jute And Industries Limited vs State Of Rajasthan
2021 Latest Caselaw 2792 Raj

Citation : 2021 Latest Caselaw 2792 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Birla Jute And Industries Limited vs State Of Rajasthan on 2 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1052/2020

Birla Jute And Industries Limited, R.N. Mukharji Road, Kolkatta (A Unit Of Birla Corporation Ltd, Birla Cement Works) Chanderia, Chittorgarh, Through Power Of Attorney Holder Shri Sunil Kumar Gadiya S/o Shri Dhanraj Gadiya, Aged About 49 Years, R/o Madhav Nagar, Chittorgarh (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Tehsildar, Chittorgarh.

2. Raju S/o Late Shri Laxminarayan, Caste Ahir, R/o Chittorgarh Presently At Teej Ka Chowk, Sabji Mandi, Udaipur.

3. Brijmohan S/o Late Shri Laxminarayan,, Caste Ahir, R/o Chittorgarh Presently Residing At Chatai Mohalla, Ajmer.

4. Rambaksh S/o Rama Regar, R/o Bhanwaliya Tehsil Nimbahera, Dist. Chittorgarh.

5. Gangaram (Deceased) S/o Rama Regar, Through Lrs. 5/1. Surajmal S/o Late Shri Gangaram Regar, R/o Bhanwaliya Tehsil Nimbahera, Distt. Chittorgarh. 5/2. Geeta W/o Late Shri Gangaram Regar, R/o Bhanwaliya Tehsil Nimbahera, Distt. Chittorgarh. 5/3. Ramkanya D/o Late Shri Gangaram Regar, R/o Bhanwaliya Tehsil Nimbahera, Distt. Chittorgarh. 5/4. Sona Ghanchi D/o Late Shri Gangaram Regar, R/o Bhanwaliya Tehsil Nimbahera, Distt. Chittorgarh.

6. The Board Of Revenue, for Rajasthan, Ajmer.

7. The Assistant Collector And Sub Divisional Officer, Chittorgarh.

8. The Revenue Appellate Authority, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Bohra.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/02/2021

Counsel for the petitioner submits that this writ petition is

identical to S.B. Civil Writ Petition No. 874/2020, in which notices

(2 of 2) [CW-1052/2020]

were issued to the respondents and stay order was granted in

favour of the petitioner.

Heard learned counsel for the petitioner.

Issue notice of the petition as well as stay application to the

respondents. Rule is made returnable within four weeks.

Heard on the stay application.

In the meanwhile and till next date, status quo, as it exists

today, in respect of land in question as well as revenue record

shall be maintained by the parties.

List this matter along with S.B. Civil Writ Petition

No.874/2020.

(MANOJ KUMAR GARG),J 9-Prashant/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter