Mandir Shri Nathji Trust, Jodhpur vs The State Of Rajasthan
2021 Latest Caselaw 10165 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 6183/2021

Mandir Shri Nathji Trust, Jodhpur, A Public Trust, Having Its Office At Mandir Shri Jalandharnath Ji And Shri Mahadevji, Near Gulab Sagar Gau Ghat, Jodhpur, Through Its Working Secretary Laxman Nath, S/o Late Jagdishnathji, By Caste Nath, Aged About 37 Years, Resident Of Shri Sidh Bhawan, Opposite Mahilabagh Jhalra, Gulab Sagar, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Devasthan Department, Government Of Rajasthan, Jaipur.

2. The Commissioner, Devasthan Department, Government Of Rajasthan, Udaipur.

3. The Assistant Commissioner, Devasthan Department, Shri Nainiji Ka Mandir, Udaimandir, Jodhpur

4. Santosh D/o Late Suraj Nath W/o Gautam Nath, Ras Walon Ki Haveli, Near Kumhar Halwai Association Nohra, Kumharon Ki Gali, Lakhara Bazar, Jodhpur.

5. Hema D/o Late Suraj Nath W/o Arjun Nath, C/o Gorakhnathji, Maroli Bazar, District Navsari Surat, Gujarat.

6. Vikram Nath S/o Late Suraj Nath, Ras Walon Ki Haveli, Near Kumhar Halwai Association Nohra, Kumharon Ki Gali, Lakhara Bazar, Jodhpur.

7. Varsha Solanki D/o Late Suraj Nath W/o Mohit Kumawat, C/o Narendra Kumawat, Hanumanji Ki Bhakhari, Nai Sadak, Jodhpur.

                                                                ----Respondents



For Petitioner(s)        :     Mr. Surendar Singh





                                                                             (2 of 2)               [CW-6183/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2021

Issue notice. Issue notice of stay application also returnable

within four weeks and be given 'dasti' to the learned counsel for

the petitioner for service.

Meanwhile, the respondent No.2 Commissioner, Devasthan

Department, Government of Rajasthan, Udaipur shall not pass any

final order in the appeal.

(VIJAY BISHNOI),J

31-pratibha/-

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