Jagseer Singh vs State Of Rajasthan
2021 Latest Caselaw 188 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12279/2020

Jagseer Singh S/o Shri Baldev Singh, Aged About 30 Years, B/c Jat Sikh, R/o Village Daulatpura, Tehsil And District Sri Ganganagar (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through The Tehsildar (Revenue) , Sri Ganganagar, District Sri Ganganagar (Rajasthan)

2. Smt. Murti D/o Shri Jaswant Singh, W/o Shri Sukhdev Singh, B/c Jat Sikh, R/o Gadarkheda, Tehsil Sadulshahar, District Sri Ganganagar (Rajasthan)

3. Smt. Rani D/o Shri Jaswant Singh, W/o Shri Ranjeet Singh, B/c Jat Sikh, R/o Khunichak, Tehsil Pilibanga, District Hanumangarh (Rajasthan)

4. Baldev Singh S/o Shri Jaswant Singh, B/c Jat Sikh, R/o Village Daulatpura, Tehsil And District Sri Ganganagar (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Trilok Joshi (through VC) For Respondent(s) : Mr. Mahipal Singh Rathore (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2021

Issue notice.

Learned counsel Mr. Mahipal Singh Rathore is appearing on

behalf of respondent No.3 as caveator.

Let notice be issued to the respondent Nos.1, 2 and 4 only,

returnable within six weeks.

(2 of 2) [CW-12279/2020]

In the meantime, status quo regarding the revenue record

with respect to the land in question shall be maintained by the

parties.

(VIJAY BISHNOI),J

41-msrathore/-

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