Laxman Singh vs The State Of Rajasthan
2021 Latest Caselaw 808 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11995/2020

Laxman Singh S/o Shri Balakdas Rajput, Aged About 55 Years, Resident Of Village Bagidora, Tehsil Bagidora, District Banswara.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Gramin Vikas And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Additional Collector, Banswara.

3. Block Development Officer, Panchayat Samiti Bagidora, District Banswara.

4. Gram Panchayat, Bagidora, Through Its Secretary.

                                                                                                      ----Respondents


                                   For Petitioner(s)           :   Mr. Mahendra Trivedi
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2021

Issue notice. Issue notice of stay petition as well, returnable

within four weeks.

In the meantime, no coercive action shall be taken against

the petitioner pursuant to the notice (Annex.-P/7) issued by the

Panchayat Samiti Bagidora, Distt. Banswara.

Connect with SBCWP No.10216/2020.

(VIJAY BISHNOI),J

53-msrathore/-

Powered by TCPDF (www.tcpdf.org)