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State Of Rajasthan vs M/S Aliment Build Estate Pvt. Ltd. ...
2021 Latest Caselaw 5176 Raj

Citation : 2021 Latest Caselaw 5176 Raj
Judgement Date : 23 February, 2021

Rajasthan High Court - Jodhpur
State Of Rajasthan vs M/S Aliment Build Estate Pvt. Ltd. ... on 23 February, 2021
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 2087/2021

1.     State Of Rajasthan, Through Tehsildar, Girwa, District
       Udaipur.
2.     District Collector, Udaipur.
                                                                  ----Petitioners
                                   Versus
1.     M/s Aliment Build Estate Pvt. Ltd. Udaipur, Through Its
       Authorized     Representative            Himanshu         Son   Of   Shri
       Sampatlal Jain, Resident Of Udaipur.
2.     Ramsingh S/o Bhimsingh Chouhan, Resident Of Umrada,
       District Udaipur.
3.     Shrimati Krishna W/o Ramsingh Chouhan, Resident Of
       Umrada, District Udaipur.
4.     Suresh S/o Jagdish Dangi, Resident Of Umrada, District
       Udaipur.
5.     Mukesh S/o Manilal Jain, Resident Of Umrada, District
       Udaipur.
6.     Vijay Jain S/o Chogalal Jain, Resident Of 325-A-One Road,
       Bhopalpura, Udaipur.
7.     Rajesh Jain S/o Chogalal Jain, Resident Of 325-A-One
       Road, Bhopalpura, Udaipur.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Harshit Bhurani



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

23/02/2021

     In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

     Issue notice to the respondents, returnable within a period of

six weeks.




                    (Downloaded on 02/03/2021 at 08:26:10 PM)
                                                                               (2 of 2)                  [CW-2087/2021]



                                        In the meanwhile, effect and operation of the order dated

                                   11.10.2017 (Annex.4) passed by the Board of Revenue and

                                   Judgment      dated   07.10.2013          (Annex.2)         passed   by   Revenue

                                   Appellate Authority, Chittorgarh (Camp Udaipur) shall remain

                                   stayed.

                                                                  (DR. PUSHPENDRA SINGH BHATI),J.

57-Zeeshan

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