Sewa Bharti Samiti, Sirohi vs State Of Rajasthan
2021 Latest Caselaw 679 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 396/2021

Sewa Bharti Samiti, Sirohi, Through The Mantri, Prabhu Ram S/o Bhura By Caste Dewasi, Aged About 41 Years, R/o Village Siloeya, Post Douda, Tehsil And District Sirohi.

----Petitioner Versus

1. State Of Rajasthan, Through The Director And Principal Secretary, Local Self Government Department G-3, Rajmahal Residential Area, C-Scheme Near Civil Line Phatak, Jaipur-16, Rajasthan

2. Additional Director, Local Self Government Department G-

3, Rajmahal Residential Area, C-Scheme Near Civil Line Phatak, Jaipur-16, Rajasthan.

3. Commissioner, Municipal Council Sirohi, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Sunil Joshi, Mr. Narendra Singh Rajpurohit

For Respondent(s) : Mr. Punit Singhvi for respondent No.3

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2021

Issue notice.

Mr. Punit Singhvi accepts notice on behalf of

respondent No.3 as caveator. Reply filed on behalf of

respondent No.3 be taken on record.

(2 of 2) [CW-396/2021]

Issue notice to respondent Nos.1 and 2 only,

returnable on 21.1.2021.

In the meantime, auction proceedings pursuant to

the auction notice dated 18.12.2020 in respect of

property situated near Nehru Park, Ram Zharokha Maidan

residential plot shall not be finalized.

(VIJAY BISHNOI),J

105-msrathore/-

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